Section 15 in Kerala Cashew Factories (Acquisition) Act, 1974
15. Protection of action taken in good faith.
(1)No suit prosecution or other legal proceeding shall lie against the Government or the Corporation or any officer or other employee of the Government or the Corporation (the Federation or a Worker's C0-operative society or an institution) for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against the Government or the Corporation or (the Federation or a workers co-operative society or an institution) any officer or other employee of the Government or the Corporation (the Federation or a workers co-operative society or an institution) for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
