Section 45 in The Hyderabad Court of Wards Act, 1350 F
45. Civil Court not to entertain suits regarding exercise of discretion.
(1)No Court shall question the propriety of an order passed by the Government or the Court in the exercise of its discretion under this Act.(2)No suit shall lie against any Government servant or any guardian, manager, or servant appointed by, and discharging his duties under, the Court, for anything done by him in good faith under this Act :Provided -(a)that any person evicted under section 32 may sue for restitution; and(b)that any person from whom rent, lease money or revenue has been recovered under section 33, may sue for recovery of the same or any part thereof.
