Section 12 in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
12. Bar on jurisdiction.
- Save as otherwise expressly provided in this Act, no court shall entertain any suit, or other proceeding to set-aside or modify, or question the validity of deficit fee under Section 3 or fine imposed under Section 6, or order passed or decision taken by any officer or authority under the Act or any Rules made thereunder.
