Section 32(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)No suit, prosecution or other legal proceeding shall lie against the [Custodian General or the Custodian] [Substituted by Act XXIII of Svt. 2007 for 'Custodian'.] or any person acting under his direction in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any [rules or orders] [Substituted by Act XXIII of Svt. 2007. for 'rules'.] made thereunder.
