Section 18 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
18. Protection of action taken in good faith
(1)No suit or other legal proceeding shall lie against the Government in respect of any loss or damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any rules or orders made thereunder.(2)No suit, prosecution or other legal proceeding shall lie against the District Magistrate or any officer authorised in this behalf by the Government or the District Magistrate in respect of anything which in good faith done or intended to be done in pursuance of this Act or any rules or orders made thereunder.
