Section 27(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)No suit or other proceeding shall be instituted against the State Government or against any officer of the State Government in respect of anything done by a Revenue Officer under this section, but nothing in this sub-section shall prevent any person entitled to receive the amount of any such deposit from recovering it from a person to whom it has been paid by a Revenue Officer.Recovery Of Rent From Attached Produced
