Section 12 in The Punjab Electricity (Emergency Powers) Act, 1941
12. Bar of jurisdiction.
(1)No civil court shall have jurisdiction to settle, decide or deal with any matter which is by or under this Act, required to be settled, decided or dealt with by the [State] Government.(2)No suit, prosecution, or other legal proceeding shall lie against any person for anything done or intended to be done under this Act in good faith and with due care and attention.(3)Nothing in this Act shall be construed to exempt any public electricity service during such period as it is in the possession and control of the [State] Government from its liability on any contract entered into by the said service or by the [State] Government on its behalf.
