Section 13 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
13. Protection of action taken in good faith.
(1)No suit, or other legal proceeding shall lie against the Government in respect of 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 any rules made thereunder.(2)No suit, prosecution or other legal proceeding shall lie against any authority or any officer authorised in this behalf by the State Government in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.
