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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 253(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)Save as provided in this section no court shall entertain any suit, application or other proceedings for injunction or other relief against the Commissioner or restrain him from taking any action or making any order in pursuance of the provisions of this section.