Section 11(5) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(5)whenever any bovine animal is seized under this Act, the competent authority or the appealing authority shall have, and notwithstanding any thing to the contrary contained in any other law for the time being in force, any other court, Tribunal or other authority shall not have, jurisdiction to make orders with regard to possession, delivery disposal & release of such animals.
