Section 15 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
15. Bar of jurisdiction.
- No Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any public premises or the recovery of arrears of rent payable under sub-section (1) of Section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the State Government, or the local authority under sub-section (5) of Section 9 or any portion of such rent, damages or costs.
