Section 373 in Andhra Pradesh Municipalities Act, 1965
373. Indemnity to the Government, Collector, Revenue Divisional Officer, Municipal Authorities, Officers and Agents.
- No suit shall be maintainable against the Government, the District Collector, the Revenue Divisional Officer or any Chairperson, Municipal Authority, officer or employee or any person acting under the direction of any Chairperson, municipal authority, officer or employee, or of a magistrate, in respect of anything done in good faith under this Act or any rule, bye-law, regulation or order made under it.
