Section 22 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
22. Bar of jurisdiction of civil Courts.
- Save as otherwise expressly provided in this Act, no civil Court shall have jurisdiction in respect of any matter which the competent authority or arbitrator is empowered by or under this Act to determine, and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
