- No Civil Court shall try any suit against the [Government] [Substituted by the A.O. 1950 for 'Crown' which has been Substituted by A.O. 1937 for 'Secretary of State for India in Council'.] or a Collector or [any officers of the Excise, Police or Land Revenue Departments, Pradhan or Secretary of a Gaon Sabha or village Chaukidar] [Substituted by U.P. Act No. XXIII of 1961.] in respect of anything done in pursuance of this Act and except with the previous sanction of the [State Government] [Substituted by the A.O. 1950 for 'Crown' which has been Substituted by A.O. 1937 for 'Secretary of State for India in Council'.] no Magistrate shall take cognizance of any charge made against any person under this Act, unless the suit or prosecution is instituted within six months after the date of the act complained of.
