LexSection 11 — Protection of action taken in good faith.
The Acquisition of Certain Area at Ayodhya Act, 1993
No suit, prosecution or other legal proceeding shall lie against the Central Government or the authorised person or any of the officers or other employees of that Government or the authorised person for anything which is in good faith done or intended to be done under this Act.Open in Lexace · Ask the AI about this section