Section 140(2) in The Punjab Land Revenue Act, 1887
(2)No suit or other proceedings shall be instituted against the [Government] [Substituted for the words 'Crown' by the Adaptation of Laws Order, 1950.], or against any officer of the [Government] [Substituted for the words 'Crown' by the Adaptation of Laws Order, 1950.], in respect of anything done by a Revenue-officer under this section, but nothing in this sub-section shall prevent any person entitled to receive the amount of any such deposit from recovering it from a person to whom it has been paid by a Revenue-officer.Execution of Orders of Civil and Criminal Courts by Revenue- officers
