Section 17(1) in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
(1)No suit or other legal proceeding shall lie against the Government in respect of any loss or damage caused or likely to be caused by anything which is done in good faith done or intended to be done in pursuance of the provisions of this Act or any rule made thereunder.
