Section 14 in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
14. Protection of action taken in good faith. -
No suit, prosecution or other legal proceeding shall lie against the State Government or the Director of Archaeology, Government of West Bengal or the Estate Manager or any other officer for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.[14A. Bar of jurisdiction of Civil Courts.] [Section 14A inserted by W.B. Act 11 of 1996.] - No Civil Court shall have jurisdiction to deal with or to decide any question which is required to be dealt with or to be decided under the provisions of this Act.
