Section 303 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
303. Bar of suits against Council, its officers, servants, etc. for acts done in good faith.
- No suit shall lie in respect of anything in good faith done or intended to be done under this Act, against [the Collector, the Director, the Regional Director or any other officer of the State Government or] [These words were inserted by Maharashtra 11 of 2002 Section 51.] any Council or against any committee constituted under this Act, or against any officer or servant of a Council or against any person acting under and in accordance with the directions of any such Council, committee, officer or servant or of a Magistrate.
