Section 135L(1) in The Bombay Land Revenue Code, 1879
(1)No suit shall lie against the [Government or any officer of Government] [These words were substituted for the words 'Crown or any servant of the Crown' by the Adaptation of Laws Order, 1950.] in respect of a claim to have an entry made in any record or register that is maintained under this Chapter, or to have any such entry omitted or amended, and the provisions of Chapter XIII shall not apply to any decision or order under this Chapter.
