Section 191C in The Mumbai Municipal Corporation Act, 1888
191C. [ Protection of persons acting in good faith. [Sections 191C and 191D were inserted by Bombay 2 of 1943, Section 3, read with Bombay 8 of 1948, Section 2.]
- No suit, prosecution or other legal proceeding shall be instituted against any person in respect of any act done in good faith in pursuance of the provisions of [section 191B or section 191BA.]]
