Section 30(2) in The Bengal Tanks Improvement Act, 1939
(2)No suit or other proceedings shall lie against the Collector, other authorised person or any officer or worker employed by or under the Collector for anything in good faith done or intended to be done or purporting to be done under the provisions of this Act or any rule made thereunder.] [Section 30 renumbered as sub-section (1) and sub-section (2) added by W.B. Act 24 of 1948.]
