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

State of Jammu-Kashmir - Subsection

Section 10A(7) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(7)No court shall have jurisdiction to entertain any suit, proceeding or application or grant stay or injunction in respect of anything done or proposed to be done under this section.] [Inserted by Act III of 1977, section 2.]