Section 72 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
72. Protection of action taken in good faith.
- No suit, prosecution, or other legal proceedings shall lie against any Chairman, Vice-Chairman, members, officers or servants of a committee, or against the State Government or the Authority, the Metropolitan Commissioner or any officer of the State Government or the Authority, for anything which is in good faith done or intended to be done under this Act, or any rule, regulation, or by-law made thereunder.
