Section 94 in The Goa, Daman and Diu Irrigation Act, 1973
94. Bar of certain proceedings etc.
(1)No suit, prosecution or other proceeding shall lie against any officer or servant of the Government, for any act done or purporting to be done under this Act, without the previous sanction of the Government.(2)No officer or servant of the 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 the execution of duties or the discharge of the functions imposed by, or under, this Act.(3)No suit shall be instituted against the Government in respect of any act done unless the suit is instituted within six months from the date of the act complained of.(4)In the case of an intended suit against any officer or servant of the Government under sub-section (1), or the Government under sub-section (3) the person intending to sue shall be bound to give the officer or servant or Government 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.(5)Save as otherwise expressly provided in this Act, no civil court shall entertain any suit instituted in respect of any matter to which this Act applies.
