Report No. 179
7.28 Protection of action in good faith: (Proposed section 15).-
It is proposed to protect all actions taken in good faith by the Competent Authority. It is, therefore, proposed to have a section stating that no suit, prosecution or other legal proceedings shall lie against the Competent Authority or against any officer, employee, agency, or person acting on its behalf, in respect of anything which is in good faith done or intended to be done under the Act.
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