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State of Madhya Pradesh - Section

Section 32 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

32. Protection of action taken under this Act.

- No suit, prosecution or other legal proceeding shall lie against the State Government, local authority or any public servant for anything which is in good faith done or purported to be done or anything omitted to be done likewise under this Act.