Section 27 in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
27. Protection of action taken in good faith.-
No suit, prosecution or other legal proceeding shall lie against the Central Government or Custodian of the Undertakings of the Company, or the Government Company or any officer or other person authorised by that Government or Government company for anything which is in good faith done or intended to be done under this Act.
