Section 42 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
42. Forest Officers to be public servants.
- [(1) No suit or criminal proceeding or other legal proceeding shall be initiated against any public servant for anything done by him in good faith under this Act.(2)No Court shall take cognizance of any offence alleged to have been committed by a Forest Officer while acting or purporting to act in the discharge of his official duty except with the previous sanction of the Government.] [Substituted by Act XXIV of 1997, Section 27.]Indemnity for act done in good faith. - No suit shall lie against any public servant for anything done by him in good faith under this Act.
