Section 33 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
33. Bar of claim to compensation.
- No person shall, except as provided for in section 10, be entitled to any compensation or account of the destruction of any animal or thing under the provisions of this Act or any loss, injury or inconvenience caused to him by reasons of anything lawfully done under this Act.
