Section 4(14) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(14)Whenever any property is seized or attached, pending confiscation under this section, notwithstanding anything to the contrary contained in any other law for the time being in force, no civil court, tribunal or other authority shall have jurisdiction to make orders with regard to the possession, delivery, disposal, release or distribution of such property.
