Section 11 in The Maharashtra Electricity (Special Powers) Act, 1946
11. Protection of action taken under Act.
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order, direction or requirement made or deemed to have been made under section 3, 4, 5, [, 6, 6A, 6B or 6C] [These figures, letters and word were substituted for the word and figure 'or 6' by Bombay 41 of 1949, Section 11.].(2)No suit or other legal proceeding shall lie against the [Government] [This was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order [direction or requirement] [These words were inserted by Bombay 41 of 1949, Section 11.] made or deemed to have been made under section 3, 4, 5 [, 6, 6A, 6B or 6C] [These figures, letters and word were substituted for the wed and figure 'or 6' by Bombay 41 of 1949, Section 11.].
