Section 399 in Chennai City Municipal Corporation Act, 1919
399. Indemnity to [State Government] [The word 'Provincial Government' were substituted for the words, 'Local Government by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], municipal authorities, officers and agents.
- No suit shall be maintainable against [the [State Government] [Inserted by section 206 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or] any municipal authority, officer or servant or any person acting under the direction of [the [State Government] [Inserted by section 206 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or] any municipal authority, officer or servant or of a magistrate, in respect of anything in good faith done under this Act or any rule, by-law, regulation or order made under it.
