Section 66 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
66. Bar to civil suit.
- No suit in respect of anything in good faith done or intended to be done under this Act or rules or bye-laws made thereunder, shall lie against the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] or any officer of the State Government or against the Board or any Market Committee, or against any officer or servant of the Board or any Market Committee or against any person acting under and in accordance with the directions of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).], such officer, or such committee.
