Section 67 in Punjab Water Supply and Sewerage Board Act, 1976
67. Bar of jurisdiction of civil Court.
- Save as otherwise provided in this Act, no order made by the Government or any other competent authority in exercise of any power conferred by or under the provisions of this Act, shall be called in question in any civil Court 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.
