Section 56(d) in The Specific Relief Act, 1977 (1920 A.D.)
(d)to interfere with the public duties of any department of the Government of India or [the Government of a State within the Indian Union excluding the Jammu and Kashmir State] [Substituted by A.L.O. 2008 for 'the Local Government of a province of British India'.] or the State, or with the sovereign acts of a Foreign Government;
