Section 61 in The Himachal Pradesh Minor Canals Act, 1976
61. State Government to be party to certain suits and proceedings.
(1)In any suit or proceedings in which any entry made in any record prepared under section 27 or section 33 is directly or indirectly called in question, the court shall, before the final settlement of issues, give notice of the suit or proceedings to the Collector, and, if moved to do so by the Collector, shall make the Government a party to the same.(2)Bar of other suits against the Government. - Save as provided in sub-section (1), no suit shall lie against the Government in respect of anything done by the Collector or by any person acting under the orders of the State Government in exercise of any power by this Act, conferred on such Collector or the Government.
