Section 26 in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
26. Protection of action taken in good faith.-
(1)No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer or other employee of that Central Government or Cement Corporation 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 officer or other employee of that Central Government or Cement Corporation or other person authorised by that Government or Corporation for any damage caused or likely to be caused by anything which is in good faith done or intended to be done.
