Section 11 in The Maharashtra Entertainments Duty Act, 1923
11. [ Bar of certain proceedings. [Sections 11, 12, 13, 14 and Schedule were added by Bombay 41 of 1958, Section 3 (i).]
(1)No prosecution, suit or other proceeding shall, without the sanction of the State Government, lie against any officer or servant of the State Government for any act done or purporting to be done under this Act.(2)No prosecution, suit or other proceeding shall lie against any such officer servant for anything in good faith done or intended to be done under this Act.
