Section 13 in Telangana Housing Schemes (Acquisition of Land) Act, 1961
13. Bar of Jurisdiction of Civil Courts.
- Save as otherwise expressly provided in this Act, no civil court shall have jurisdiction in respect of any matter which the Government or the prescribed authority is empowered by or under this Act to determine and no injunction shall he granted by any court or other authority in respect of any power conferred by or under this Act.
