Section 26 in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
26. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Government, Government Authority or Government Agency or Local Authority or, any officer or employee of the Government, Government Authority, Government Agency or Local Authority, for anything done or purported to have been done in good faith, in pursuance of the provisions of this Act or rules or regulations made thereunder.
