Section 21 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
21. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any order made thereunder.(2)No suit or other legal proceedings shall lie against the State Government or the competent authority for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any order made thereunder.
