Section 4(b) in Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996
(b)no suit or other proceeding shall be instituted, maintained or continued in any court or before any tribunal or other authority for cancellation of such permission or demolition of buildings which were constructed after obtaining the permission from the Corporation of the City of Bangalore and were regularised under section 3, or for questioning the validity of any action or things taken or done in persuance to the said Zonal Regulations as modified by this Act, and no Court shall enforce or recognise any decree, judgement or order declaring any such permission granted or buildings constructed, action taken or things done in persuance to the said Zonal Regulations, as modified by this Act as invalid or unlawful.
