Section 27 in The Jammu and Kashmir State Forest Corporation Act, 1978
27. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Government or the Corporation or the Chairman or the Vice Chairman or the Managing Director, or any other member thereof or any employee of the Government or of the Corporation for anything which is in good faith done or intended to be done under this Act or any rule made thereunder.
