Section 28 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
28. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against the Government or any officer or other employee of the Government or the Company or other person authorised by the Government or the Company 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 Government or any officer or other employee of the Government or the Company or other person authorised by the Government or the Company for any damage caused or likely to be caused by anything which is in good faith done or intended to be done.
