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State of Arunachal Pradesh - Section

Section 20 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018

20. Bar of Jurisdiction of Civil Court.

- No Civil Court shall have jurisdiction to entertain any suit or proceedings in respect of anything done, any action taken or order or direction issued by the Government or any other authority or officer in pursuance of any power conferred by or in relation to or his functions under this Act.