Section 5 in Goa (Allotment of Plots to Certain Displaced Persons) Act, 2016
5. Act to have overriding effect.
- Notwithstanding anything contained in any other law, judgement, decree or order of any court, tribunal or any other authority,-(a)the land as specified in Schedule I hereto shall, from the date of commencement of this Act, stand vested with the Government.(b)no suit or other legal proceedings shall be instituted, maintained or continued in any court, tribunal or any other authority against the Government or any person or authority whatsoever in respect of said land and all pending suits, applications, etc. filed under any local or special law shall stand abated forthwith.(c)no Courts shall enforce any Decree or Order or Injunction or Stay on any ground whatsoever.
