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[Cites 0, Cited by 10] [Section 436] [Entire Act]

State of Jharkhand - Subsection

Section 436(5) in Jharkhand Municipal Act, 2011

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