20. Saving of suits by persons aggrieved by proceedings under this Act.
- No suit against the Government shall be entertained in any Civil Court in respect of any order passed under this Act except upon the ground that the land in respect of which such order has been passed is not a land which is the property of Government whether a poramboke or not: Provided that Civil Courts shall not take cognizance of any such suit unless it shall be instituted within one year from the date on which the cause of action arose.[20 A. Bar of jurisdiction of civil courts. [Inserted by Act 11 of 1971.](1)No civil court shall have jurisdiction to entertain any suit or proceeding for the eviction of any person who is in unauthorised occupation of any land which is the property of Government, whether a poramboke or not, or the recovery of any fine assessment, or prohibitory assessment or the value of any trees destroyed or appropriated or any compensation or damages, payable under this Act or cost of eviction or removed of encroachments, or any portion of such fine, assessment, prohibitory assessment, value of trees, compensation, damages or cost.(2)No suit, prosecution or other legal proceeding shall lie against the Government or the Board of Revenue of any officer of the Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.]
