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[Cites 0, Cited by 0] [Section 437] [Entire Act]

State of Jharkhand - Subsection

Section 437(5) in Jharkhand Municipal Act, 2011

(5)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.