Section 20 in Himachal Pradesh Passengers and Goods Taxation Act, 1955
20. Exclusion of jurisdiction of civil courts.
- No civil court shall have jurisdiction in any matter, which the State Government or any prescribed authority is empowered by this Act or the rules made thereunder to dispose of or take cognizance of, and regarding the manner in which the State Government or any prescribed authority exercise any powers vested in it or him by or under this Act or the rules made thereunder.
