Section 13 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
13. Bar to legal Proceedings.
- No suit, prosecution or other legal proceedings shall lie against the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the Custodian or Rehabilitation Authority or any person acting under their direction in respect of anything done or purported to have been done in pursuance of this Act.
