Section 45(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of any provision contained in this Act or any rules made thereunder or by anything in good faith done or intended to be done under or in pursuance of this Act or any rules made thereunder.
