Section 21 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
21. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the State Government or the Board or any of its officers or other employees or the Special Officer or the Claims Officer for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceedings shall lie against the State Government or the Board or any of its officers or other employees or the Special Officer or the Claims Officer for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
