Section 4 in The Jammu and Kashmir Registration of Deeds (Validating) Act, 2008 (1951 A.D.)
4. Protection for Subordinate Judge.
- Notwithstanding anything contained in any law to the contrary, the Subordinate Judge, Baramulla, shall not be liable in any suit or proceeding for any claim for damages or otherwise by reason of anything in good faith done or refused by him in his official capacity as Sub-Registrar for the ten Patwar Halqas specified in the preamble to this Act.
