69A. [ Bar of suits and other proceedings. [Inserted by Section 34 of Bihar Act 4 of 1940.]
- No suit shall be instituted against the [Government] in respect of anything done or purporting to be done under this Act or in respect of any alleged neglect or omission to perform any duty devolving on the [State] [Substituted by the Adaptation of Laws Order.] Government or the Court, or any of the officers subordinate to it and acting under this Act, or in respect of the exercise of, or the failure to exercise, any powers conferred by this Act on the [State] [Substituted by the Adaptation of Laws Order.] Government or the Court, or any officer subordinate to it and acting under this Act, except for the recovery of possession of property in charge of the Court on the ground that such property is not subject to a trust, or for making the Court chargeable with or accountable for the loss or misapplication of any property in its charge or the income thereof, where the loss or misapplication has been occasioned by or through the wilful neglect or default of the Court or of any officer subordinate of the Court.]
