Section 50 in Haryana Urban Development Authority Act, 1977
50. Finality of orders and bar of jurisdiction of civil courts.
(1)Save as otherwise expressly provided in the Act, every order passed or direction issued by the State Government or order passed or notice issued by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or its officer under this Act shall be final and shall not be questioned in any suit or other legal proceedings.(2)No civil court shall have jurisdiction to entertain any suit or proceedings in respect of any matter the cognizance of which can be taken and disposed of by any [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] empowered by this Act or the rules or regulation made thereunder.
