Section 20 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
20. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against any person for anything which is done in good faith or intended to be done in pursuance of the Act or any rules or notification made or issued thereunder.(2)No suit or other legal proceedings shall lie against the Government or the Corporation and the competent authority, as the case may be, for any damage, loss or injury caused or likely to be caused by anything which is done in good faith, or intended to be done in pursuance of the Act or any rules or notification made or issued thereunder.
