Section 21 in East Kolkata Wetlands (Conservation and Management) Act, 2006
21. Protection of action taken in good faith.
No suit, prosecution or other legal proceeding shall lie against the Authority or any Member, officer or employee thereof or the State Government or any officer or employee thereof for anything, or any damage caused or likely to be caused by anything. which is in good faith done or intended to be done under this Act or the rules made thereunder.
