Section 193E in Gujarat Panchayats (Third Amendment) Act, 1963
193E. Bar of jurisdiction of civil Courts.- No order made by the State Government or the panchayat in the exercise of any power conferred by or under this Chapter shall be called in question in any court 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 Chapter."
