Section 26(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(2)No suit or other legal proceeding shall lie against the Government, Flood Zoning Authority or any authority or person exercising the power or performing any duty under the Act, for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of the Act or any rule or order made thereunder or notification issued thereunder.
