Section 10 in The Punjab Resumption of Jagirs Act, 1957
10. Bar to suits and proceedings.
- No suit or other proceedings shall lie before any Court or authority against the State Government or any of its officers for compensation, or for any other relief for any loss suffered as a result of resumption of jagir [or of the release on account of the passing of the Punjab Resumption of Jagirs (Amendment) Act, 1961, of a resumed jagir.] [Added by Punjab Act No. 9 of 1961, Section 7, with effect from the 14th November, 1957.]
