Section 14 in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
14. Bar of jurisdiction of Civil Court
-Notwithstanding anything contained in any law for the time being in force,(a)no civil court shall have jurisdiction to settle/decide or deal with any question or to determination any matter arising under this Act or the rules made thereunder; and(b)no order of any officer or authority passed under this Act or the rules made thereunder shall be called in question in any civil court.
