Section 38A in The West Bengal Fire Services Act, 1950
38A. [ Court not to entertain any suit, application or other proceeding. [Sections 38A to 38E inserted by W.B. Act 7 of 1996.]
- No Court shall entertain any suit, application or other proceeding in respect of any notice under section 35 or any step taken under section 36 or any refusal to permit removal of seal under sub-section (4) of section 37, and no such notice or step or refusal shall be called in question otherwise than by preferring an appeal as provided in this Act.]
