Section 107 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
107. Indemnity fur acts done in good faith.
- No suit shall be maintainable against any [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).], or any of its committee or any office-bearer, officer or servant thereof or any person acting under the direction of any such [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] its committee, office-bearer, officer or servant in respect of anything in good faith done or intended to be done under this Act or under any rules or bye-laws made thereunder.
