Section 11 in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
11. Bar of jurisdiction of Civil Courts.
- No civil court shall have jurisdiction in respect of any matter which the Government are, or the authorised officer is empowered by or under this Act, to determine and no order of eviction shall be passed and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
