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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of West Bengal - Subsection

Section 18A(14) in The Darjeeling Gorkha Hill Council Act, 1988

(14)Notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force, no court shall have any jurisdiction in respect of any matter arising out of a Councillor being declared to be disqualified under sub-section (1) for being a Councillor.