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State of Tamilnadu - Section

Section 88 in Tamil Nadu State Housing Board Act, 1961

88. Bar of jurisdiction of courts.

- No order made by the Government or the competent authority on the exercise of any power conferred by or under his Chapter shall be called in question in any court and no injunction shall be granted by any court or other author by in respect of any action taken or to be taken in pursuance of any power conferred by or under this Chapter.