Section 142 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
142. Bars of Suits
No suit or other proceeding shall be instituted against State Government or against any servant of the State Government in respect of anything done regarding a deposit under the provisions of the foregoing section of this Chapter, but any person considering himself entitled to recover the amount of such deposit may sue to recover the same from a person to whom it has been paid.
