Section 37A in The Slum Areas (Improvement And Clearance) Act, 1956
37A. Bar of jurisdiction.—
Save as otherwise expressly provided in this Act, no civil court shall have jurisdiction in respect of any matter which the competent authority or any other person 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.
