- No suit shall lie under this Act-(a)[against Government or against any Government officer] [These words were substituted for the words 'against the Crown or against any servant of the Crown' by the Adaptation of Laws Order, 1950.] in respect of any act done or purporting to be done by any such officer in his official capacity, except where acting as a manager or guardian duly constituted under any law for the time being in force; or(b)in respect of [any removal of any impediment or of] [These words were inserted by Bombay 66 of 1954, section 7.] any dispossession, recovery of possession or disturbance of possession, that has been the subject of previous proceedings, to which the plaintiff or his predecessor in interest was a party, under this Act, or in a Civil Court, or under Chapter XII of the Code of Criminal Procedure, 1898.
