Section 413 in Gauhati Municipal Corporation Act, 1971
413. Protection to action of the Corporation, act.
- No suit or prosecution shall be entertained in any court against they Corporation or against any municipal authority or against any municipal employee or against any person acting under the order or direction of any municipal authority or any municipal employee for anything which is in good faith done, or purposed or intended to be done, under this Act or any rule or bye law made thereunder.
