Section 7A(3) in The Essential Commodities Act, 1955
(3)Notwithstanding anything contained in any other law for the time being in force or any contract to the contrary, no court, tribunal or other authority shall grant any injunction or make any order prohibiting or restraining any Government from recovering any amount as an arrear of land revenue or as a public demand in pursuance of the provisions of sub-section (1).
