Section 57 in Ladakh Autonomous Hill Development Councils Act, 1997
57. Protection of action taken in good faith.
- No suit or other legal proceeding shall lie against the Council, the Chief Executive Councillor, the [Chief Executive Councillor, the Deputy Chairman] [Substituted 'Chief Executive Councillor' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.], members of the Executive Council, any member, officer or any employee thereof for anything in good faith done or intended to be done in pursuance of this Act or rules or regulations made thereunder.
