Section 9 in The Bengal Alluvion and Diluvion Act, 1847
9. Indemnity clause.
- [* * *] [Omitted by Act 16 of 1874.] no suit or action in any Court of Justice shall lie against the [Government] [Substituted by Adaptation of Laws Order for 'the Crown'.] or any of its officers on account of anything done in good faith in the exercise of the powers conferred by this Act.
