Section 11 in The Midnapore Homoeopathic Medical College And Hospital (Taking Over Of Management And Subsequent Acquisition) Act, 1984
11. Protection of action under this Act. -
No suit, prosecution or other legal proceeding shall lie against the State Government or the Administrator or any other person appointed under section 7 for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
