Section 11 in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
11. Protection of action takenin good faith:
(1)Nosuit, prosecution or other legal proceeding shall lie against any officer orother employee of the Central Government, the Custodian or any chairman,director, officer or other employee of the Custodian for anything which is in;good faith done or intended to be done under this Act.(2)No suit or other legalproceeding shall lie against the Central Government or any; of its officers orother employees or the Custodian or any; chairman, director, officer or otheremployee of the Custodian for any damage caused or likely to be caused byanything which is in good faith done or intended to be done under this Act.
