Section 29 in The M.P. State Aid to Industries Act, 1958
29. Finality of decision of State Government and bar of suits and proceedings in Civil aid Criminal Courts.
(1)The decision of the State Government as to whether the conditions laid down in or under any of the provisions of this Act have been satisfied shall be final, and no suit shall be brought in any Civil Court to set aside or modify any order made thereunder.(2)No prosecution, suit or other proceedings shall lie against any servant of the Government or other authority vested with powers under this Act for anything in good faith done or intended to be done thereunder.
