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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(8) in Andhra Pradesh Capital Region Development Authority Act, 2014

(8)Save as provided in this section, no court shall entertain any suit, appeal, application or other proceeding for injunction or other relief against the Commissioner to restrain him from taking any action or making any order in pursuance of the provisions of this section.