Section 15 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
15. Bar of jurisdiction of Civil Courts.
- No civil Court shall have jurisdiction in respect of any matter which the Government or the competent authority 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.
