Section 152(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)No suit or other proceeding shall be instituted against the State or against any officer of the State, in respect of anything done by a Revenue Officer under this section but nothing in this sub-section shall prevent any person entitled to receive the amount of any such deposit from a person to whom it has been paid by a Revenue Officer.execution of order of civil and criminal courts by revenue officers
