Section 28 in Brentford Electric (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1987
28. Protection of action taken in good faith.-
(1)No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer of that Government or Andrew Yule for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against the Central Government or any officer of that Government of Andrew Yule or other person authorised by that Government or Andrew Yule for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
