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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(1) in The Gujarat Rural Housing Board Act, 1972

(1)No order made by the State Government or the competent authority in the exercise of any power conferred by or under this Chapter shall be called in question in any Court and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Chapter.