Section 16 in Sikkim Land (Requisition and Acquisition) Act, 1977
16. Protection of action taken under this Act.
- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer of the State Government or any other person for anything or for any damage cause or likely to be caused by anything, which is in good faith done or intended to be done in pursuance of this Act or any order made thereunder.
