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State of Assam - Section

Section 58 in Assam State Housing Board Act, 1972

58. Bar of Jurisdiction of civil Courts.

- No order made by the State Government or the competent authority in the exercise of any power conferred by or under this Chapter shall be called in question in any civil court and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Chapter.