Section 22 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
22. Bar of jurisdiction
No civil court shall have jurisdiction to entertain any suit or proceeding inrespect of any matter which an appellate authority constituted under this Act isempowered by or under this Act to determine and no injunction shall be grantedby any court or other authority in respect of any action taken or to be taken inpursuance of any power conferred by or under this Act.
