Section 8 in The Bombay Government Premises (Eviction) Act, 1955
8. Finality of orders. - Save as otherwise expressly provided in this Act, every order made by a competent authority or appellate officer under this Act shall be final, and shall not be called in question in any original suit, application or execution proceeding.]
[8A. Bar of jurisdiction. - No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person from any Government premises on any of the grounds specified in section 4 or the recovery of the arrears of rent or the damages payable for use or occupation of such premises.]
