(1)In any suit or proceeding in which an entry made in any Record-of-rights prepared or revised under this Part is directly or indirectly called in question, the Court shall, before the final settlement of issues, give notice of the suit or proceeding to the Collector, and, if moved to do so by the Collector, shall make the [[State] [The words 'Provincial Government' were substituted for the word 'Secretary of State for India in Council' by the Adaptation of Indian Laws Order in Council.] Government] a party to the same.Suits against State Government. - (2) Save as provided in sub-section (1) no suit shall lie against [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in respect of anything done by the Collector, Canal-officer or any other person acting under the orders of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in the exercise of any power by this Part conferred on such Collector, Canal-officer or other person or on [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government]].
