Section 252 in The Gujarat Municipalities Act, 1963
252. Bar of suits against municipality, its, offices, servants, etc., for acts done in good faith.
- No suit shall lie in respect of anything in good faith done or intended to be done under this Act against any municipality or against any committee constituted under this Act or against any councillor, officer or servant of a municipality or against any person acting under and in accordance with the directions of any such municipality, committee, officer or servant or of a magistrate.
