Section 18 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
18. Protection of action taken under the Act.
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order made under section 3, section 4 or section 7 or continued under section 9.(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 any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order made under section 3, section 4 or section 7 or continued under section 9.
