Section 65 in The Bengal Agricultural Income-Tax Act, 1944
65. Bar of suits in Civil Courts. -
No suit shall be brought in any Civil Court to set aside or modify any assessment made under this Act, and no prosecution, suit or other proceeding shall lie against any officer of the [Government] [substituted by the Adaptation of Laws Order, 1950.] for anything in good faith done or intended to be done under this Act.
