Section 22 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
22. Bar of jurisdiction of Civil Courts.
- No Civil Court shall have jurisdiction in respect of any matter in relation to which the Special Officer, the Claims Officer or arbitrator or any officer authorised by the State Government or the Board is empowered by or under this Act to exercise any power, and no injunction shall be granted by any Civil Court in respect of anything which is done or intended to be done by or under this Act.
