Section 14 in The Andhra Pradesh Public Security Act, 1992
14. Bar of jurisdiction.—
Save as otherwise expressly provided in this Act and without prejudice to the jurisdiction and powers of the Supreme Court and High Court under the Constitution of India, no proceedings taken under this Act by the Government or the Competent Authority or any officer authorised in this behalf by the Government shall be called in question in any court in any suit of application or by way of appeal or revision, and no injunction shall be granted by any court or other authority in respect of any act ion taken or to be taken in pursuance of any power conferred by or under this Act.
