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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 54(2) in Arunachal Pradesh Housing Board Act, 2014

(2)No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of any matter of which the cognizance can be taken of and disposed of by any authority, empowered by this Act or the rules made thereunder.Chapter - VII Finance, Accounts and Audit