Section 11(2) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(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.
