Section 48 in The Mumbai Metropolitan Region Development Authority Act, 1974
48. Indemnity.
- No suit, prosecution or other legal proceeding shall lie against any member or any officer or other employee of the Metropolitan Authority [and any member of [* * *] [This portion was inserted by Maharashtra 26 of 1975, Section 8.] Committees constituted under this Act] for anything done in good faith under this Act.
