Section 56 in Bihar Disqualified Owners' (Management of Property) Act, 1952
56. Bar of suits and other proceedings.
- No suit shall be instituted against the State Government in respect of anything done or purporting to be done under this Act, or in respect of any alleged neglect or omission to perform any duty devolving on the State Government or the Commissioner or the Collector or any of the officers subordinate to them and acting under this Act, or in respect of the exercise of, or the failure to exercise, any power conferred by this Act, on the State Government or the Commissioner or the Collector or any officer subordinate to them and acting under this Act, except for making the Collector chargeable with or accountable for the loss or misapplication of any property in his charge or the income thereof, where the loss or misapplication has been occasioned by or through the wilful neglect or default of the Collector or of any officer subordinate to him.
