Section 6 in The East Punjab Refugees (Registration of Land Claims) Act, 1948
6. Protection of action taken under this Act.
- No suit, prosecution or other legal proceedings shall lie against the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or the Registering Officer or any person acting under his directions in respect of anything done or purporting to have been done in pursuance of this Act.
