Section 25 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
25. Bar of suits or other legal proceedings.
- No suit or other legal proceedings shall be instituted against the Government or the Collector or the Revenue Officer authorised by the Collector in respect of anything done in dealing with any instalments paid by a debtor under sub-section (1) of Section 16, but nothing in this Act shall prevent any creditor entitled to recover such instalment from recovering from any person to whom it has been paid by the Collector or the Revenue Officer.
