Section 68 in The Goa, Daman and Diu Irrigation Act, 1973
68. Notice of suit to be given to the Collector.
- In any suit or proceeding in which an entry made in any Record of Rights prepared or revised under this Part is directly or indirectly called in question, the court shall, before the final settlement of the issues, give the notice of the suit or proceedings to the Collector, and if moved to do so by the Collector, shall make the Government a party to the suit or proceeding.(2)Save as provided in sub-section (1), no suit shall lie against the Government in respect of anything done by the Collector, Canal-Officer or any other person acting under the orders of the Government in the exercise of any power conferred by this Part.(3)Any suit or proceeding in which the entry made in any Record of Rights prepared or revised under this Part is directly or indirectly called in question shall be dismissed (although limitation has not been set up as a defence) if it has not been instituted within one year from the date of publication under section 66 of the Record of Rights, containing the said entry or if one or more appeals have been made against any order of a Canal-Officer with reference to any entry in such Record of Rights from the date of any order passed by the final appellate authority under this Part.
