Section 71(c) in The Bihar Private Forest Act, 1947
(c)against the [State] [Substituted by A.L.O.] Government or any servant of the [Government] [Substituted by A.L.O.] in respect of anything done or omitted to be done in a private protected forest by the [State] [Substituted by A.L.O.] Government or any such servant of the [Government] [Substituted by A.L.O.] while such forest was under the control or management of the [State] [Substituted by A.L.O.] Government in respect of any profits claimed by the landlord to be due to him in respect of the management and working of such forest;
