Section 28 in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
28. Exemptions.
(1)Nothing in Sections 25 and 26 of this Act shall apply, if the promoter is -(a)a local authority or any other statutory body constituted for the development of land or housing; or(b)a company or a body wholly owned or controlled, by the Government created for development of land or housing or promotion of industry.(2)No suit, prosecution or other legal proceeding shall lie against the Government or any officer or other employee of the Government in respect of anything which is in good faith done or intended to be done by or under this Act.
