Section 15 in The National Thermal Power Corporation Limited, The National Hydroelectric Power Corporation Limited and The North-Eastern Electric Power Corporation Limited (Acquisition and Transfer Of Power Transmission Systems) Act, 1993
15. Protection of action taken in good faith.
No suit, prosecution or other legal proceeding shall lie against the Central Government or the Corporation or any of the three companies or any officer of that Government, Corporation or company or any other person authorised by that Government, Corporation or company for anything which is in good faith done or intended to be done under this Act.
