Section 20 in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
20. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government, the Corporation, the prescribed authority or the Tribunal, or an officer or servant of the State Government or of the Corporation, or any person authorised by the State Government, the Corporation, the prescribed authority or the Tribunal to perform any function under this Act, for anything which is in good faith done or intended to be done under this Act or any rule or order made thereunder.
