Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 86 in Jammu and Kashmir Wakafs Act, 2001 86. Protection of action taken in good faith. - No suit or other legal proceeding shall lie against the Council or Chairman, Tehsil Committee or any other person duly appointed under this Act in respect of anything done or intended to be done in good faith.
