Section 29(2) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
(2)No suit or other legal proceeding shall lie against the Central Government or the existing, or new, Government company or any officer or other employee of that Government or Government company or any officer or other person authorised by that Government or Government company for any damage caused or likely to be caused by any thing which is in good faith done or intended to be done under this Act.
