Section 391 in Jammu and Kashmir Municipal Corporation Act, 2000
391. Protection of action taken in good faith etc.
- No suit or prosecution shall be entertained in any court against the Corporation or against the Commissioner or against any Corporation officer or other Corporation employee or against any person acting under the order of direction of the Corporation or the Commissioner for anything which is in good faith done or intended to be done under this Act or any rule, regulation or bye-law made thereunder.
