Section 79 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
79. Bar of jurisdiction.
- No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Authority or the adjudicating officer or the Appellate Tribunal is empowered by or under this Act to determine and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
