Section 18 in The East Punjab Damaged Areas Act, 1949
18. General Indemnity.
(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.(2)No prosecution, suit or other legal proceedings shall lie against any local authority or against any officer thereof without the previous sanction of the [State] Government, for failure to comply with any provisions of the Municipal Act (Punjab Act III of 1911) or the Towns Act (Punjab Act II of 1922) since the 3rd March, 1947, till such date as may be notified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government.
