Section 12 in The M.P. Sugarcane (Purchase Tax) Act, 1961
12. Protection of action taken under this Act.
(1)No suit, prosecution or other legal proceeding shall lie against [any servant of the State Government] [Substituted by M.P. Act No. 24 of 1962.] for anything which is, in good faith, done, or intended to be done, under this Act, or in pursuance of any order or rule made thereunder.(2)No suit or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused by anything which is, in good faith, done, or intended to be done, under this Act, or in pursuance of any order or rule made thereunder.
