Section 110(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)No suit for damages or for specific performance shall be maintainable against any [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] or any office-bearer, officer or servant thereof, on the ground that any of the duties specified in this Act have not been performed.
