Section 40 in Gujarat Special Investment Region Act, 2009
40. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Apex Authority, the Regional Development Authority, Nodal Company, other Government companies or project development agencies or any of their committees, members, officers and employees for anything which is in good faith done or intended to be done in pursuance of the provisions of this Act or any rules and regulations made thereunder.
