Section 11 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
11. Bar of Jurisdiction.
- Save as otherwise expressly provided in the Act, no Court shall entertain any suit, or other proceeding to set-aside or modify, or question the validity of deficit fee under Section 3 or fine imposed under Section 6, or order or decision made or passed by any officer or authority under the Act or any rules made thereunder, or in respect of any other matter falling within its scope.
