Section 3 in The Jammu and Kashmir Supersession of Town Area Committees (Validation) Act, 1971
3. Bar to suit.
- No suit or other legal proceeding shall lie in any Court against the Government or any person aforementioned exercising the powers and preforming the duties of this respective Town Area Committee during the period of supersession validated and continued under sub-section (1) of section 2 of this Act for anything in good faith done while purporting to exercise such powers or to perform such duties.
