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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Assam - Subsection

Section 55(3) in Goalpara Tenancy Act, 1929

(3)No suit or other proceeding shall be instituted against the Secretary of State for India in Council or against any officer of the Government in respect of anything done by a court receiving a deposit under Section 53 or 54, but nothing in this section shall prevent any person entitled to receive the amount of any such deposit from recovering the same from a person to whom it has been paid under this or the preceding section.