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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in The Jammu and Kashmir Control of Building Operations Act, 1988

(2)Every order made by the Minister concerned under this section shall be final and shall not be called in question in any original suit, application or proceeding and no injunction shall be granted by any court in respect of any action under this Act.