(11)No suit or other proceeding shall be instituted against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or against any officer of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], in respect of anything done by a Revenue Officer under the two last foregoing sub-sections, but nothing in this sub-section shall prevent any person entitled to receive the whole or any part of the purchase money from recovering it from a person to whom it has been paid by a Revenue Officer.
