Section 70 in Himachal Pradesh Private Forests Act, 1954
70. Bar of suits and other proceedings.
- When a notification has been issued in respect of any forest under section 20 or under sub-section (1) of section 35 or when an order has been made under sub-section (1) of section 30 or under sub-section (3) of section 31, no suit or other proceedings shall, save as otherwise provided in this Act lie in or be entertained by any civil, criminal or revenue court-(a)in respect of any modification, suspension or extinction as a result of any such modification or order or as a result of restriction imposed by section 28 or section 29 of any right which any person was entitled by virtue of any contract or otherwise to exercise in such forest;(b)to vary or set aside any order passed by a Forest Settlement Officer under sections 25, 27 or 31, or any order passed in appeal or revision under sub-section (2) of section 33;(c)against the State Government or any servant of the Government in respect of anything done or omitted to be done in a controlled forest by the State Government, or any such servant of the State Government, while such forest was under the control of management of the State Government, on in respect of any profits claimed by the landlord to be due to him in respect of the management and working of such forests; and(d)in respect of anything done or purporting to be done in good faith by any servant of the Government in the discharge of any duty or the exercise of any power imposed or conferred on him under this Act.
