Section 30 in The Bihar Evacuee Property (Management) Act 1953
30. Protection and indemnity.
(1)Now suit or other legal proceeding shall be against the State Government or any servant of the State Government for anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.(2)No suit, prosecution or other legal proceeding shall lie against the Committee or any person for anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.
