Section 15 in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
15. Bar of jurisdiction.
- No civil 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 the 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, corporate authority or a local body as given in sub-clause (i) of clause (e) of section 2 under sub-section (5) of section 9 or any portion of such rent damages or costs.
