Section 100(2) in The Orissa Municipal Corporation Act, 2003
(2)No suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.Explanation. - For the purpose of this section, the expression 'any person' means the Returning Officers, Assistant Returning Officers, Presiding Officers, Polling Officers and any other person appointed to perform any duty in connection with the receipt of nominations or withdrawal of candidates or the recording or counting of votes at an election, and the expression "official duty" in this section, shall be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
