Section 12 in The Maharashtra Entertainments Duty Act, 1923
12. Limitation.
- No suit shall be instituted against the[State Government and local authority] [ Substituted 'State Government' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] and no prosecution, suit or other proceeding shall be instituted against any officer or servant of the [State Government and local authority] [ Substituted 'State Government' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] in respect of any act done or purporting to be done under this Act after six months from the date of the commission of the act.
