Section 27 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
27. Jurisdiction of civil courts barred.- No civil court shall have jurisdiction in
respect of any matter in relation to which the Government or any other person authorizedby it or any officer or authority appointed or specified by or under this Act, is empoweredto exercise any power, and no injunction shall be granted by any civil court in respect ofanything which is done or intended to be done by or under this Act.
