Section 367(8) in Arunachal Pradesh Municipal Act, 2007
(8)Save as otherwise provided in this section no court shall entertain any suit , application or other proceeding for any relief or injunction, restraining the Chief Municipal Executive Officer/ Municipal Executive Officer or the Municipal Building Tribunal or the Municipality from taking any action or making any order in pursuance of the provision of this section.Explanation. - For the purpose of this chapter "unauthorized use" shall mean change or conversion of a building without sanction from one occupancy or use group to another occupancy or use group referred to in sub-section (2) of section 339.
