Section 30 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
30. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government, the Council or any committee thereof, or any officer or servant of the Government or the Council for anything which is in good faith done or intended to be done under this Act.
