Section 32 in Rajasthan State Bus Terminal Development Authority Act, 2015
32. Bar of jurisdiction.
- Save as provided in this Act, no appeal shall lie in any court or other authority and no civil court shall have any jurisdiction in respect of any matter in respect of which the State Government or the Authority, or any officer of the State Government or the Authority is empowered by or under this Act and no injunction shall be granted by any court or other authority in respect of any action taken or proposed to be taken in pursuance of any power conferred by or under this Act.
