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[Cites 0, Cited by 27] [Entire Act]

Union of India - Section

Section 11 in The Inter-State River Water Disputes Act, 1956

11. Bar of jurisdiction of Supreme Court and other courts. —

Notwithstanding anything contained in any other law, neither the Supreme Court nor any other court shall have or exercise jurisdiction in respect of any water dispute which may be referred to a Tribunal under this Act.