29. Limitation for certain suits and prosecutions.
- No suit shall be instituted against the [Government] [This word was substituted for the word ' Crown ' by the Adaptation Order of 1950.] and no suit, prosecution or other proceeding shall be instituted against any officer or servant of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government in respect of any act done or purporting to be done under this Act, unless the suit, prosecution or other proceeding is instituted within six months form the date of the act complained of.
