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State of Jammu-Kashmir - Section

Section 14 in The Jammu and Kashmir Control of Building Operations Act, 1988

14. Bar of Jurisdiction.

- No court shall have jurisdiction to -
(a)make any interim order whether by way of injunction or stay or in any other manner against the order of the Authority concerned or the appellate officer.
(b)entertain any suit or proceeding in respect of demolition of any building.