Section 29 in The Assam Criminal Law (Amendment) Act, 1934
29. Bar to suits, prosecution and other legal proceedings.
- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act, and the powers conferred by Section 491 of the Code also not be exercised in respect of any person arrested, committed or detained in custody under this Act.Explanation. - No act or means done or used without reasonable or legitimate cause or care shall be deemed as done or used in good faith.
