Section 570 in Uttar Pradesh Municipal Corporation Act, 1959
570. Indemnity for acts done in good faith.
- No suit, prosecution or other legal proceeding shall lie in respect of anything in good faith done or purported or intended to be done under this Act against the State Government, any Corporator, [* * *] [Omitted by U.P. Act 12 of 1977.] Mayor or against the Municipal Commissioner, or any Corporation officer or servant or against person acting under and in accordance with the directions under this Act of the State Government, the Corporation, any Committee constituted under this Act, the Municipal Commissioner, any Corporation officer or servant or of a Magistrate.
