(1)No prosecution shall lie against any officer or servant of [Government] [Substituted by A.L.O. for 'Crown'.] for any act done or purporting to be done under this Act, without the previous sanction of the [State] [Substituted by A.L.O. for 'Provincial'.] Government.(2)No officer or servant of the [Government] [Substituted by A.L.O. for 'Crown'.] shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of duties or the discharge of functions imposed by or under this Act.
