Section 91 in Bihar Regional Development Authority Act, 1974
91. Bar to jurisdiction of Civil Courts.
- Save as otherwise provided in this Act no suit shall be brought in any Civil Court to set aside or modify any order made under this Act and no injunction shall be granted by any Civil Court restraining the Authority or its officers or servants from doing any set or exercising any power or performing any duty purported to be done under this Act or rules or regulations framed thereunder.
