Section 49 in The M.P. Accommodation Control Act, 1961
49. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against [the Collector, or the Rent Controlling Authority or the officer authorised by the Collector under sub-section (1) of Section 39] [Substituted by M.P Act 10 of 1965, Section 10.] in respect of anything which is in good faith done or intended to be done in pursuance of this Act.
