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 2] [Entire Act] State of Jammu-Kashmir - Section Section 29 in Jammu and Kashmir Agrarian Reforms Act, 1976 29. Indemnity No suit or other legal proceeding shall lie against any officer or authority in respect of anything which is in good faith done or intended to be done under this Act.
