Section 318 in The Chhattisgarh Municipalities Act, 1961
318. Indemnity for acts done in good faith.
- No suit shall be maintainable against the Council or any of its Committees, or any Municipal Officer or servant, or any person acting under or in accordance with the direction of the Council or any of its Committees or any Municipal Officer or servant, or of a Magistrate, in respect of anything in good faith done or intended to be done under this Act or under any rule or bye-law made thereunder.
