Section 42 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
42. Indemnity.
(1)No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith, done or intended to be done under this Act or any rule or order made thereunder.(2)No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order, made thereunder.
