Section 23 in Jammu and Kashmir Legal Services Authorities Act, 1997
23. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against-(a)the Government ;(b)Patron-in-Chief Executive Chairman, Member, Member- Secretary or officers or other employees of the State Authority ;(c)Chairman, Secretary, Members or officers or other employees of the High Court Legal Services Committees, Tehsil Legal Services Committees or the District Authority ; or(d)any other person authorised by the Patron-In-Chief Executive Chairman, Chairman, Member, Member-Secretary referred to in sub-clause (b) and (c), for anything which is in good faith done or intended to be done under the provisions of this Act or any rule or regulation made thereunder.
