Section 4(6) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(6)[ Save as otherwise provided in this Act, any suit or other legal proceeding, except a suit or other legal proceeding against an order of eviction from any premises or other immovable properties under section 9, for the enforcement of any right or remedy in respect of any of the Estate properties may be instituted in any court by or against the State Government, as the case may be, and not otherwise.] [[Sub-section (6) substituted by W.B. Act 11 of 1996, which was earlier as under:-'(6) Any suit or other legal proceeding for the enforcement of any right or remedy in respect of any of the Estate properties may be instituted in any court by or against the State Government, as the case may be, and not otherwise.'.]]
