Section 5 in The Indian Electricity (West Bengal Amendment) Act, 1994
5. Insertion of new section 24A. -
After section 24 of the principal Act, the following section shall be inserted :-"24A. Bar to jurisdiction of court etc. - Notwithstanding anything contained in the Code of Civil Procedure, 1908, or in any other law for the time being in force, no court, tribunal or other authority shall have jurisdiction to determine any difference or dispute which is required to be determined, or which has been enquired into, by the Electrical Inspector or any other authority under the provisions of this Act.".
