Section 31 in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
31. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer of that Government or the existing, or new, Government Company in which the undertakings of the company have vested under this Act or other person authorised by that Government or Government company for anything which is in good faith done or intended to be done under this Act.(2)No suit, or other legal proceeding, shall lie against the Central Government or any of its officer or other employee or the existing, or new, Government company aforesaid or any officer or other person authorised by that company for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
