Section 18 in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
18. Bar of jurisdiction.
- No decision made or order passed or proceeding taken by any Officer or Competent Authority or the Government under this Act, shall be called in question before a civil court in any suit, application or other proceeding and no injunction shall be granted by any court in respect of any proceeding, taken, or about to be taken by such Officer or Competent Authority or Government in pursuance of any power conferred by or under this Act.
