Section 87(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(2)No suit or other legal proceedings shall lie against the State for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of any provisions of this Act or by anything in good faith done or intended to be done in pursuance of this Act or any rules made thereunder.
