Section 42 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
42. Bar of jurisdiction.
- Save as otherwise expressly provided in this Act, no civil court shall have jurisdiction in respect of any matter which the [Appellate Authority, Competent Authority, Grievance Redressal Committee] [These words were substituted for the words 'Administrator, Competent Authority' by Maharashtra 11 of 2012, Section 12, (w.e.f. 19-6-2012).] or Tribunal 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 to be taken in pursuance of any power conferred by or under this Act.
