(3)No suit or other proceeding shall be instituted against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or against any officer of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] 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 Produce
