- No suit shall be brought in any Civil Court to set aside or modify [any ] [Substituted by Act 26 of 1988, Section 51, for " any order made" (w.r.e.f. 1.3.1988).][* * *] [ Omitted by Act 11 of 1987, Section 72 (w.r.e.f. 1.3.1987).][proceeding taken or order made] [Substituted by Act 26 of 1988, Section 51, for " any order made" (w.r.e.f. 1.3.1988).] under this Act, and no prosecution, suit or other proceeding shall lie against [the Government or] [ Inserted by Act 5 of 1964, Section 46 (w.r.e.f. 1.4.1964).] any officer of the Government for anything in good faith done or intended to be done under this Act.
