Section 402 in The M.P. Municipal Corporation Act, 1956
402. Indemnity for Act done in good faith.
- No suit or prosecution shall be maintainable against the Corporation or the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], or Councillor or any Corporation Officer or servant, or any person acting under or in accordance with the direction of the Corporation or [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or any Corporation officer or servant, or of a Magistrate, in respect of anything in good faith done or intended to be done under this Act or under any rule or bye-law made thereunder.Appeals
