Section 68 in The United Provinces Private Forests Act, 1948
68. Bar of suits and other proceedings.
- When a notification has been issued in respect of any forest under Section 17 or under sub-section (1) of Section 32 or when an order has been made under sub-section (1) of Section 27 or under sub-section (3) of Section 28 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 modification or order or as a result of the restriction imposed by Section 25 or Section 26 of any right which any person was entitled by virtue of any contract or otherwise to exercise in such forests;(b)to vary or set aside any order passed by Forest Settlement Officer under Sections 22, 24 or 28, or any order passed in appeal or revision under sub-section (2) or (3) of Section 30;(c)against the State Government or any servant of the state in respect of anything done or omitted to be done in a vested forest by the State Government of any such servant of the State while such was under the control or management of the State Government, or in respect of any profits claimed by the landlord to be due to him in respect of management and working of such forest; and(d)in respect of anything done or purporting to be done in good faith by any servant of the State in the discharge of any duty or the exercise of any power imposed or conferred on him by or under this Act.
