Section 28 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
28. Protection of action taken in good faith
(1) No suit, prosecution or other legal proceedings shall lie against the Ac-countability Commission or against any officer, employee, agency or person referred to in section 26, in respect of anything which is in good faith done or intended to be done under this Act.(2)Save as otherwise provided in this Act, no proceedings or decision of the Accountability Commission shall be called in question in any Court.
