Section 36 in The Gujarat Fire Prevention and Life Safety Measures Act, 2013
36. Bar of Court.
- No court shall entertain any suit, application or other proceedings in respect of any notice given under section 19 or any action taken under subsection (2) of section 26 or an order of refusal to permit removal of seal passed under sub-section (4) of section 26 and sub-section (10) of section 27 of this Act or any action or any order shall be called in question otherwise than by preferring an appeal as provided by this Act.
