Section 95 in The Bihar and Orissa Excise Act, 1915
95. Bar of certain suits.
- No suit shall lie in any Civil Court against the [Government] [The Substituted by A.L.O. for 1950, 'Provincial Government'.] or any Excise Officer for damages for any act in good faith done or ordered to be done in pursuance of this Act of any other law for the time being in force relating to the excise revenue.
