Section 35 in Jammu and Kashmir Kahcharai Act, 1994
35. Bar of actions.
(1)No action shall lie against the Government Or against any Kahcharai Officers for damages in any Civil Court for any act bona fide done or ordered to be done in pursuance of this Act or any law for the time being in force relating to the Kahcharai revenue.(2)All prosecutions of any Kahcharai Officer and all actions which may be lawful1y brought against the Government or against any Kachcharai Officer in respect of any act done or alleged to have been done in pursuance of this Act, shall be instituted within 3 months from the date of-the act complained of and not afterwards; provided that no suit shall be instituted until the expiration of one month after notice has been given stating the cause of action and the name and place of abode of the intending plaintiff and the plaint must contain a statement that such notice has been given.(3)In such actions for damages it shall be lawful for the Court, if tender of sufficient amends shall have been made before the action was brought in awarding the amount so tendered, to refuse cost to the plaintiff and direct him to pay the cost of the defendant.
