Section 2(ii) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Validation) Act, 2014
(ii)no suit or other proceedings shall be maintained or continued in any court or tribunal or authority for the refund of any amount already deposited or any executive instructions or notices issued or for any bilateral agreements executed, demolitions done or permission granted for change of land use, any undertakings obtained or any recovery made; and
