Section 110A in The Goa, Daman and Diu Public Health Act, 1985
110A. [ Bar on suits and prosecutions. [New section 110A has been inserted by Amendment Act 47 of 2001.]
- No court shall entertain any suit, application prosecution or other proceedings in respect of any order, decision, direction or notice issued by any authority under this Act and no such order, decision, direction or notice issued shall be called in question otherwise than by preferring an appeal as provided under this Act.]
