National Bank for Agriculture and Rural Development Act, 1981
53. Protection of
action taken under the Act.-
No suit or other
legal proceeding shall lie against the National Bank or any director or any
officer or other employee of the National Bank or any other person authorised
by the National Bank to discharge any functions under this Act for any loss or
damage caused or likely to be caused by anything which is in good faith done or
intended to be done in pursuance of this Act or of any other law or provision
having the force of law.