Section 45 in Punjab State Aid to Industries Act, 1935
45. Finality of decisions of State Government and bar of suits and proceedings in Civil & Criminal Courts.
- [(1) The decision of the State Government, or the decision of the Director against which an appeal lies to the State Government but is not filed within the specified period, as to whether the conditions laid down in or under any of the provisions of this Act have been satisfied, shall be final, and no civil court shall have the jurisdiction to entertain any suit or proceedings in respect thereof.] [Sub-section (1) substituted by Haryana Act 26 of 1975.](2)No prosecution, suit or other proceeding shall lie against any Government officer or other authority vested with powers under this Act for anything in good faith done or intended to be done thereunder.
