Section 23 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
23. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Board, Chairman, Vice-Chairman, Member, Chief Executive or any other person duly appointed under the Act in respect of anything done, or intended to be done, in good faith in pursuance of the Act or of the bye-laws or any order made there under.
