Section 23 in Maharashtra Land Improvement Schemes Act, 1942
23. Protection of persons acting in good faith and limitation of suits and prosecutions.
(1)No suit, prosecution or other legal proceeding shall be institute against any. public servant of person duly authorised under this Act in respect of anything in good faith done or intended to be done under this Act or the rules made thereunder.(2)No suit or prosecution shall be instituted against any public servant or person duly authorised under this Act in respect of anything done or intended to be done, under this Act, unless the suit or prosecution has been instituted within six months from the date of the act complained.
