LexSection 14A — Protection of action taken in good faith.
The Protection of Civil Rights Act, 1955
1 [14A. Protection of action taken in good faith .--(1) No suit, prosecution or other legal proceeding shall lie against the Central Government or a State Government for anything which is in good faith done or intended to be done under this Act. (2) No suit or other legal proceeding shall lie against the Central Government or a State Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.]Open in Lexace · Ask the AI about this section