Section 23 in The Rajasthan Dacoity Affected Areas Act, 1986
23. Bar of jurisdiction of civil courts
No civil court shall have jurisdiction in respect of any matter which the special court is empowered by or Under this Act to determine and no injunction or interlocutory order interfering with the attachment or confiscation of property shall be granted or made by any court or other authority in respect of any power conferred by or under this Act.
