Section 13 in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
13. Bar of jurisdiction of civil court.
- Notwithstanding anything contained in any law for the time being in force, no civil court shall take cognizance of any matter which is required to be or may be decided by the Corporation or Board of the Corporation or a committee appointed by the Board or any Director or Secretary or officer or any body thereof, under this Act.
