Section 13H in The (Central Provinces and Berar) Debt Conciliation Act, 1933
13H. Bar of suits or other legal proceedings. - No suit or other legal proceeding shall be instituted against [the Government] in respect of anything done regarding a deposit under this Act, but nothing in this section shall prevent any person entitled to recover the amount of such deposit from recovering it from any person to whom it has been paid under Section [13-H].]
