Section 207(8) in Siliguri Municipal Corporation Act, 1990
(8)Save as otherwise provided in this section, no court shall entertain any suit, application or other proceeding for injunction or other relief against the Chief Executive Officer or the Mayor-in-Council to restrain from taking any action or making any order in pursuance of the provisions of this section.Explanation. - "Unauthorized use" in this Chapter shall mean change or conversion of a building without sanction from one occupancy or use to another occupancy or use for residential, commercial, mercantile, industrial, storage, institutional, congregational, hazardous (dangerous and offensive) or the like purpose.
