Section 23 in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
23.
Notwithstanding anything in any judgement, decree or order of any Court or other authority: -(a)no suit or other proceeding shall be maintained or continued in any court or before any authority for the continuance of the lease, sub-lease, or other arrangement or for the lessee, sub-lessee or person occupation staying on the demised plot and all such proceedings shall abate ; and(b)no court enforce any decare or order directing the continuance of the lease, sub-lease or other arrangement to be in occupation of the demised plot.
