Section 629(3) in The Orissa Municipal Corporation Act, 2003
(3)No suit or other legal proceedings shall be brought against the Mayor, Commissioner or any Corporator, officer or employee of a Corporation or any person acting under the direction of a Corporation, in respect of any act done in execution or intended execution of this Act, or any rule, bye-law or order made there under, or in respect of any alleged neglect or default in the execution of this Act, or any such rule, bye-law or order, if such act was done or such neglect or default was made, in good faith, but any such proceeding shall so far as it is maintainable in a Court, be brought against the Corporation except in the case of suits brought under Section 630.
