(1)No suit for any default due to proceedings taken under this Act shall lie against the owner or person in charge of any animal or thing impressed under this Act or any person liable in respect of any contract connected with such animal or thing.(2)No Civil Court shall take cognizance of the manner in which the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] or any person exercise any power vested in it or in him by or under this Act.(3)No suit shall lie against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or any officer or person for damages for any act in good faith done or ordered to be done in pursuance of this Act.(4)Nothing in this section shall be deemed to bar a suit for compensation for the loss, destruction or deterioration of goods in accordance with section 25(5) of this Act.
