- When a notification has been issued in respect of any forest under Section 14 or under Section 30 or under the proviso thereto or when an order has been made under sub-section (1) of Section 21 or under sub-section (3) of Section 22, no suit or other proceedings shall save as otherwise provided in this Act lie in, or be entertained by, any Civil, Criminal or Revenue Court-(a)in respect of any modification, suspension or extinction, as a result of any such notification or order or as a result of the restriction imposed by Section 19 or Section 20 of any rights which any person was entitled by virtue of any contract or otherwise to exercise in such forest:(b)to vary or set aside any order passed by the Forest Settlement Officer under Section 22 or Section 24 or Section 26 or any order passed in appeal or revision under sub-section (2) or sub-section (3) of Section28;(c)against the [State] [Substituted by A.L.O.] Government or any servant of the [Government] [Substituted by A.L.O.] in respect of anything done or omitted to be done in a private protected forest by the [State] [Substituted by A.L.O.] Government or any such servant of the [Government] [Substituted by A.L.O.] while such forest was under the control or management of the [State] [Substituted by A.L.O.] Government in respect of any profits claimed by the landlord to be due to him in respect of the management and working of such forest;(d)in respect of anything in good faith done or purporting to be done by any servant of the Government in the discharge of any duty or the exercise of any power imposed or conferred on him by or under this Act.
