Section 12AA(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)Notwithstanding any judgment, decree or order of any court or other authority, all actions taken or orders made by the officers, appointed by the Government, in pursuance of the provisions of clause(c) of section 12-A of the principal Act, - Vide notification No. 1/1/2007-M-3/3091, dated 4th June, 2007, while exercising their powers and performing duties before the commencement of the Punjab Agricultural Produce Markets (Amendment and Validation) Act, 2009, shall, for all purposes, be deemed to be and to have always been done or issued in accordance with law, and accordingly,-(a)no suit or other proceeding shall be maintained or continued in any court with regard to any action so taken or order so made; and(b)no court shall enforce any decree or order with regard to any action so taken or order so made.
