Section 18(1) in The East Punjab Damaged Areas Act, 1949
(1)No prosecution, suit or other proceeding whatsoever shall lie against the [State] Government or any officer thereof or any local authority or any officer thereof, in respect of any action relating to debris or salved property including its delivery to any person between the 3rd March, 1947, and the date of the notification under section 3 relating to the damaged areas concerned.
