Section 43 in Karnataka Command Areas Development Act, 1980
43. Bar of jurisdiction of civil courts.
(1)No order passed or proceeding taken by an officer or authority under this Act, shall be called in question in any court in any suit or application and no injunction shall be granted by any court in respect of any action taken or about to be taken by such officer or authority in pursuance of any power conferred by or under this Act.(2)No suit, prosecution or other proceeding shall lie against any officer or servant of the State Government for any act done or purported to be done under this Act, without the previous sanction of the State Government.(3)No officer or servant of the State Government shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of execution of duties or the discharge of the functions imposed by or under this Act.(4)Save as otherwise provided in this Act no suit shall be instituted against the State Government in respect of any act done unless the suit is instituted within six months from the date of the act complained of.(5)In the case of an intended suit against any officer or servant of the State Government under sub-section (1), the person intending to sue shall be bound to give the officer or servant, as the case may be, at least one month's notice of the intended suit with sufficient description of the cause of action failing which such suit shall be dismissed.
