Section 7 in The Haryana Mechanical Vehicles (Bridge Tolls) Act, 1974
7. Bar of jurisdiction of civil courts.
- No civil court shall have jurisdiction in respect of any matter which the State Government or any other person or authority is empowered by or under this Act or the rules made thereunder to dispose of or take cognizance of, and regarding the manner in which the State Government or such person or authority exercises any powers vested in it or him by or under this Act or the rules made thereunder.
