Section 14 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
14. Bar of Jurisdiction.
- Save as otherwise expressly provided in this Act and without prejudice to the jurisdiction and powers of the Supreme Court and High Court under the Constitution of India, no proceedings taken under this Act by the Government or the District Magistrate or any officer authorized in this behalf by the Government or by the District Magistrate shall be called in question in any Court in any suit or proceeding or application or by way of appeal or revision 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 powers conferred by or under this Act.
