Section 43 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
43. Protection of action take in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the Board or [Chairman or Vice-Chairman, if any] [Substituted by M. P. Act No. 26 of 1986.], a member or Secretary thereof or of a committee or any officer or servant of the Board or any person acting on behalf of the Board for the purpose of this Act for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against the Board or the [Chairman or Vice-Chairman, if any] [Substituted by M. P. Act No. 26 of 1986.], a member or Secretary thereof op of a committee or any officer or servant of the Board or any person acting on behalf of the Board for the purposes of this Act for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
