Section 33 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
33. Protection of persons acting in good faith and limitation of suit and prosecution.
(1)No suit or prosecution or other legal proceeding shall lie against any servants of the State Government for anything which is in good faith done under this Act or the rules made thereunder.(2)No suit shall be instituted against the State Government and no prosecution or suit shall be instituted against any servant of the State Government in respect of anything done or intended to be done under this Act unless the suit or prosecution has been instituted within three months from the Date of the act complained of.
