Section 15 in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
15. Immunity to Corporation.
- No suit, prosecution or other legal proceeding shall be maintainable against the Corporation or any person acting under the direction of the Corporation or the Director, or any Officer or employee of the Corporation in respect of anything lawfully and in good faith and with due care and attention done under this Act.
