Section 21 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
21. Bar of the jurisdiction of Civil Court.
- Save as otherwise expressly provided in the Act, no Civil Court shall have jurisdiction in respect of any matter which the competent authority is empowered under the Act to determine and no injunction shall be granted by any Court or other authority in respect of any action taken or proposed to be taken in pursuance of any powers conferred under the Act.
