Section 14(1) in Haryana Evacuee Properties (Management and Disposal) Act, 2008
(1)Save as otherwise expressly provided in this Act, no civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter, which the State Government or any officer appointed under this Act is empowered by or under this Act to determine, and no injunction shall be granted by any court or authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
