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[Cites 0, Cited by 0] [Article 371D] [Constitution]

Constitution Subarticle

Article 371D(7) in Constitution of India

(7)The High Court for the State shall not have any powers of superintendence over the Administrative Tribunal and no court (other than the Supreme Court) or tribunal shall exercise any jurisdiction, power or authority in respect of any matter subject to the jurisdiction, power or authority of, or in relation to, the Administrative Tribunal.