Section 18 in Tamil Nadu Entertainments Tax Act, 1939
18. Limitation for certain suits and prosecutions.
- No suit shall be instituted against the [Government] [Substituted for 'Crown' by the Adaptation of Laws Order, 1950.] and no suit, prosecution or other proceeding shall be instituted against any officer or servant of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in respect any act done or purporting to be done under this Act, unless the suit, prosecution or other proceeding is instituted within six months from the date of the act complained of.
