Section 12(1) in The M.P. Sugarcane (Purchase Tax) Act, 1961
(1)No suit, prosecution or other legal proceeding shall lie against [any servant of the State Government] [Substituted by M.P. Act No. 24 of 1962.] for anything which is, in good faith, done, or intended to be done, under this Act, or in pursuance of any order or rule made thereunder.
