Section 64 in Maharashtra Jeevan Authority Act, 1976
64. Protection for acts done in good faith.
- No suit, prosecution or other legal proceedings shall lie against the State Government, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or the Members or any officer or servant of the State Government or of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] for anything which is in good faith done or purported on intended to be done in pursuance of this Act or any rules, regulations or bye-laws.
