Section 343(4) in The Delhi Municipal Corporation Act, 1957
(4)[No court] [Substituted by Act 42 of 1984, section 3, for "save as provided in this seciton, no court" (w.e.f. 10-12-1985)] shall entertain any suit, application-or order proceeding for injunction or other relief against the Commissioner to restrain him from taking any action or making any order in pursuance of the provisions of this section.
