Section 15 in The East Punjab Utilization of Lands Act, 1949
15. Debar to suits or legal proceedings.
(1)No suit, prosecution or other legal proceedings shall be instituted against any person for anything which is, in good faith done or intended to be done under this Act.(2)No suit or other legal proceedings shall lie against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for any damage caused by anything which is, in good faith done or intended to be done under this Act.
