Section 8(1) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001
(1)No suit, prosecution or other legal proceedings shall lie against any officer or servant of the Government for any act done or purporting to be done under this Act without the previous sanction of the Government, and, no such suit, prosecution or other proceedings shall be instituted after the expiry of six months from the date of the act complained of.
