Section 31 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
31. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the State Government or any officer of the State Government or the Committee or any member thereof or the Administrator or any other person acting under the instructions of the Committee or authorised by it, for anything which is in good faith done or intended to be done under this Act or the rules or bye-laws made thereunder.
