Section 13 in Andhra Pradesh Land Encroachment Act, 1905
13. Saving of operation of other laws in force:-
Nothing in this Act contained shall be construed as exempting any person unauthorisedly occupying land from liability to be proceeded against under any law for the time being in force :Provided that if any penalty has been levied from any person under Section 5 of this Act, no similar penalty shall be levied from him under any other law in respect of such occupation.[14. Bar of jurisdiction of Civil Courts:- No decision made or order passed or proceeding taken by any officer or authority or the State Government under this Act, not being a decision, order or proceeding affecting the title to the land of a person, shall be called in question before a Civil Court in any suit, application or other proceeding and no injunction shall be granted by any Court in respect of any proceeding taken or about to be taken by such officer or authority or State Government in presence of any power conferred by or under this Act.] [Substituted by A.P. Act 23 of 1976, w.e.f. 28-8-1975.]
