Section 26 in Transformer and Switchgear Limited (Acquisition and Transfer of Undertakings) Act, 1983
26. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer or other employee of that Government or Andrew Yule or other person authorised by the Central Government or Andrew Yule for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against the Central Government or any of its officers or other employees or Andrew Yule or other person authorised by the Central Government or Andrew Yule for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
