Section 492 in The Madurai City Municipal Corporation Act, 1971
492. Indemnity to Government, municipal authorities, officers and agent.
- No suit shall be maintainable against the Government or any municipal authority, officer or servant or any person acting under the direction of the Government or any municipal authority, officer or servant, or of a Magistrate, in respect of anything in good faith done under this Act or any rule, by-law, regulation or order made under it.
