Section 26 in The Jammu and Kashmir Protection of Human Rights Act, 1997
26. Prosecution of action taken in good faith.
- No suit or legal proceedings shall lie against the Government, Commission or any Member thereof or any person acting under the direction either of the Government or the Commission in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or any order made thereunder or in respect of the publication by or under the authority of the Government or the Commission of any report, paper or proceedings.
