Section 21 in The Jammu and Kashmir Passengers Taxation Act, 1963
21. Exclusion of jurisdiction of Civil Courts.
- No Civil Court shall have jurisdiction in any matter which the Government or any [Assessing authority] [Substituted by Act XIX of 1981, Section 28.] is empowered by this Act or the rules made thereunder to dispose of or take cognizance of, and regarding the manner in which the Government or any [Assessing authority] [Substituted by Act XIX of 1981, Section 28.] exercise any powers vested in it or him by or under this Act or the rules made thereunder.
