Section 22 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
22. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or the Board or an employee of the State Government or the Board or the Commission or any other person acting under the direction of the State Government or the Board or aiding or assisting the State Government or the Board or the Commission or in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rules or order made thereunder.
