(2)No suit, prosecution or other legal proceeding shall be instituted against the [Government] [Subsection by A.L.O., 1950.] or against any officer of the [Government] [Subsection by A.L.O., 1950.] in respect of anything done by the Controller receiving a deposit under section 17 or section 18; but nothing in this Act shall prevent any person entitled to receive any amount so deposited from recovering the same from any person to whom it has been paid under section 20 or section 21.
