Section 22 in The Bihar and Orissa Places of Pilgrimage Act, 1920
22. Suits against officers.
(1)For the purposes of Section 80 of the Code of Civil Procedure, 1908 (V of 1908), the Magistrate, the Medical Officer of Health and every person acting under his or their direction, shall be deemed to be a public officer.(2)A suit or proceeding against any such person for anything done or professing or purporting to be done under this Act shall not be instituted after three months from the date of accrual of the cause of action.
