Section 13(2) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(2)No suit, prosecution or other legal proceeding shall lie against any authority or any officer authorised in this behalf by the State Government in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.
