Section 12 in The Darjeeling Ropeway Company Limited (Acquisition Of Undertaking) Act, 1976
12. Protection of action taken in good faith. -
(1)No suit, prosecution or other legal proceeding shall lie against the State Government or the corporation or any of its officers or other employees 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 the State Government or the corporation or any of its officers or other employees for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
