Section 7 in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
7. Protection of action taken in good faith.
(1)No suit, prosecution or legal proceedings shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any order or direction issued thereunder.(2)No suit or other legal proceedings shall lie against the State Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done or deemed to be done in pursuance of this Act.
