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State of Maharashtra - Section

Section 15 in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

15. Bar of Jurisdiction.

- No civil court shall have jurisdiction to entertain any suit or to try any dispute or to pass any interim injunction in respect of any matter for which the Competent Authority or the Land Acquisition, Rehabilitation and Re-settlement Authority is empowered under this Act.