Section 33(2) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(2)No suit shall be instituted against the State Government and no prosecution or suit shall be instituted against any servant of the State Government in respect of anything done or intended to be done under this Act unless the suit or prosecution has been instituted within three months from the Date of the act complained of.
