Section 151(2) in The M.P. Public Health Act, 1949
(2)No local authority or Executive Authority of a local authority, no officer or servant of any local authority or of the Government, and no person appointed under Section 11 or Section 12 of this Act, shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of duties or the discharge of functions imposed by or under this Act.
