Section 21(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(2)No suit or other legal proceeding shall lie against the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for, or on account of, or in respect of, any act, matter or thing whatsoever, purporting to have been done in pursuance of or under the said Act or the said Act as amended as aforesaid or the said Act as applied to [the State aforesaid] [Substituted for 'the States aforesaid', by Section 2 of, and the Schedule to, the Madras Adaptation of Laws Order, 1954.].
