Section 22 in Jammu and Kashmir Consumer Protection Act, 1987
22. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the members of the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or the State Commission or any Officer or person acting under the direction of the [District Forum] [ Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or the State Commission for executing any order made by it or in respect of anything which is in good faith done orintended to be done by such member, officer or person under this Act, or under any rule or order made thereunder.
