Section 3(5) in Sikkim Transport Infrastructure Development Fund Act, 2004
(5)No suit, prosecution or other legal proceedings shall lie against the prescribed authority or the persons appointed under sub-section (1) to assist him for anything which is in good faith done or intended to be done under this Act or tho rules made thereunder.[Chapter-IIA [Chapter-IIA with Sections 3A, 3B, 3C and 3D were Inserted by Act No. 5 of 2011.] Registration]
