Section 16 in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
16. Protection of action taken in good faith.
- No suit or legal proceeding shall lie against the Government, Commission or any Member thereof or any person acting under the direction of the Commission in respect of anything which is in good faith done or intended to be done in pursuance of the Act, or of any rules or any order made thereunder.
