Section 30 in The Jammu and Kashmir Collection of Statistics Act, 2010
30. Bar of jurisdiction.
- No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Government or the statistics officer or the agency is empowered by or under this Act to determine, 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.
