Section 18 in The Capital of Punjab (Development and Regulation) Act, 1952
18. Procedure for prosecution.
- No court shall take cognizance of any offence punishable under this Act or any rule made thereunder except on the complaint of, or upon information given by, the Chief Administrator or any other person authorised by him in this behalf.[19. Bar of jurisdiction. - No court shall have jurisdiction to entertain any suit or proceeding in respect of the recovery of any arrears or penalty under section 8 or in respect of the resumption of any site or building, or both, as the case may be, under section 8-A or the forfeiture of any money under that section, or in respect of any order made, by the Central Government or any other authority in the exercise of any power conferred by or under this Act.] [Section 19 substituted by the Capital of Punjab (Development and Regulation) (Chandigarh Amendment) Act, 1973, Central Act, No. 17 of 1973 (section 6).]
