Section 21 in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
21. Protection of Action taken in Good Faith.
- No suit, prosecution or other legal proceedings shall lie against the State Government or any Officer or person or authority for anything, or for any damage caused or likely to be caused by anything, which is in good faith done or intended to be done in pursuance of this Act or the Rules or any order made thereunder.
