Section 26 in Uttar Pradesh Dacoity Affected Areas Act, 1983
26. Bar of jurisdiction of Civil Courts
No Civil Court shall have jurisdiction in respect of any matter which the Special Court is empowered by or under this Act to determine, and no injunction or interlocutory order interfering with the attachment or confiscation of the property 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 Act.
