Section 19 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
19. Effect of Act and rules, etc., inconsistent with other enactments.-
The provisions of this Act or any rule legal proceeding shall lie against the Central Government, the metro railway administration or any officer or other employee of that Government or the metro railway administration for anything which is in good faith done or intended to be done under this Act.
