Section 18(2) in The East Punjab Damaged Areas Act, 1949
(2)No prosecution, suit or other legal proceedings shall lie against any local authority or against any officer thereof without the previous sanction of the [State] Government, for failure to comply with any provisions of the Municipal Act (Punjab Act III of 1911) or the Towns Act (Punjab Act II of 1922) since the 3rd March, 1947, till such date as may be notified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government.
