Section 52 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
52. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Government or the local authorities or any officer of the Government in respect of anything which is done in good- faith or intended to be done in pursuance of this Act and any rules or orders made thereunder.
