Section 14 in Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of user in Land) Act, 2015
14.
No Civil Court shall have jurisdiction in respect of any matter which the Collector or, as the case may be, the competent authority is empowered by or under this Act to determine and no injunction shall be granted by any court or other authority in respect of any action taken or proposed to be taken in pursuance 'of any power conferred by or under this Act,
