Section 25 in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
25. Protection of action taken under the Act.
- No suit, prosecution of other legal proceeding shall lie against any officer or authority for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder. No suit or other legal proceedings shall lie against the Government for any 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 rule or order made thereunder.
