Section 14 in The Punjab Allotment of State Government Land Act, 2016
14. Bar of jurisdiction and finality of orders.
- Save as otherwise expressly provided under this Act, every order made by any officer or an authority under this Act, shall be final and no civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the State Government or any officer or authority appointed under this Act is empowered by or under this Act and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
