Section 24 in Punjab (Institutions and Other Buildings) Tax Act, 2011
24. Bar on jurisdiction.
- No civil court shall have any jurisdiction in any matter, in respect of which, the State Government or any other person or authority is empowered by this Act to take cognizance, and dispose it of and the manner in which the State Government or such person or authority, may exercise any power, vested limit or him by or under this Act.
