Section 22A in Andhra Pradesh Panchayat Raj Act, 1994
22A. [ Bar of jurisdiction. [Inserted by Section 9 of Act No. 22 of 2002.]
- No order passed or proceedings taken under the provisions of this Act, shall be called in question in any Court, in any suit or application; and no injunction shall be granted by any Court except District Court in respect of any action taken or about to be taken in pursuance of any power conferred by or under this Act.]
