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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Punjab - Subsection

Section 423(8) in The Punjab Municipal Act, 1999

(8)Save as otherwise provided in this section, no Court shall entertain any suit, application or other proceeding for injunction or other relief against the Court Officer to restrain him from taking any action or making any order in pursuance of the provisions of this section.