Section 13 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
13. Protection of persons acting under this Act.
(1)Not suit, prosecution or other legal proceedings shall lie against the Compensation Officer or the Requisitioning Authority or any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made or order issued thereunder.(2)No suit or other legal proceeding shall lie against the [State Government] [Substituted by the A.I.O. 1950 for ] for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
