Section 151(1) in The M.P. Public Health Act, 1949
(1)No suit, prosecution or other proceeding shall lie, against any local authority or any Executive Authority of a local authority or against the Government or any officer or servant of a local authority or of the Government, or against any person appointed under Section 11 or Section 12 of this Act, for any act done or purporting to be done under this Act without the previous sanction of the Government.
