Section 54(3) in The West Bengal Non-Agricultural Tenancy Act, 1949
(3)No suit or other proceeding shall be instituted against the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or against any officer of the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], in respect of anything done by a Court receiving a deposit under section 52 but nothing in this section shall prevent any person entitled to receive the amount of any such deposit from recovering the same from a person to whom it has been paid under this section.Penalty for refusing to receive rent.
