Section 16 in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
16. Bar of Jurisdiction.
- No Court shall have jurisdiction to entertain any suit proceeding in respect of the eviction of any person on the ground that he is in unauthorised occupation of any public premises or for any other reason specified in subsection (1) of section 4, or the recovery of the of rent payable under sub-section (1) of Section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the State Government or the Corporate authority under sub-section (5) of Section 9 or any portion of such rent, damages or costs.
