Section 21 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
21. Indemnity for acts, etc., done after expiry of Madras Act XIV of 1946.
(1)No suit, prosecution or other legal proceeding shall lie in any Court, against any officer or servant of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any person acting under his direction or aiding or assisting him-(a)for, or on account of, or in respect of, any sentence passed, or any act ordered or done by him in exercise of any jurisdiction or power purporting to have been conferred on him by or under the said Act or the said Act as amended by Madras Act I of 1949 or the said Act as applied to [the Pudukkottai State] [Substituted for 'the Pudukkottai and Banganapalle States ', by section 2 of, and the Schedule to, the Madras Adaptation of Lass Order, 1954.] [under the Foreign Jurisdiction Act, 1947 (Central Act XL VII of 1947)] [Inserted by Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).], or(b)for carrying out any sentence passed by any Court in exercise of any such jurisdiction or power as aforesaid.(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, or on account of, or in respect of, any act, matter or thing whatsoever, purporting to have been done in pursuance of or under the said Act or the said Act as amended as aforesaid or the said Act as applied to [the State aforesaid] [Substituted for 'the States aforesaid', by Section 2 of, and the Schedule to, the Madras Adaptation of Laws Order, 1954.].
