Section 12(2) in Sivagiri Mutt (Emergency Provisions) Act, 1997
(2)No suit or other legal proceedings shall lie against the Government or any officer or other employee of the Government or the Administrator or any other person authorised under sub-section (2) of section 5 by the Administrator 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.
