Section 33(3) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(3)No suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of any provisions of this Act or by any anything in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.
