Section 352 in Tamil Nadu District Municipalities Act, 1920
352. Indemnity to the Government, Collector, Revenue Divisional Officer, municipal authorities, officers and agents.
- No suit shall be maintainable against [the [State Government] [These words were inserted by section 141(1) of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu Act II of 1930).], the district collector, the revenue divisional officer] .[or any municipal chairman, executive authority] [These words were substituted for the words 'or any municipal chairman' by section 17(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)], officer or servant or any person acting under the [direction of any municipal chairman, executive authority] [These words were substituted for the words 'direction of any municipal chairman' by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).], officer or servant, or of a magistrate, in respect of anything in good faith done under this Act [xxx] [The words 'or any other law' were omitted by section 141(ii) of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu Act X of 1930)] or any rule, by-law, regulation or order made under it.
