Section 18 in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
18. Protection of action taken under the Act.
- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer or servant of the State Government, or against any person acting under the direction of the State Government or an officer or servant of the State Government or aiding or assisting the State Government or an officer or servant of the State Government, in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
