Section 110(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)No suit, prosecution or other proceeding shall lie against any local authority or against the Government or any officer or servant of a local authority, or of the Government, or against any person appointed under section 11 of this Act, for any act done or purporting to be done under this Act, without the previous sanction of the Government.
