Section 53 in The M.P. Vidyut Sudhar Adhiniyam, 2000
53. Bar of jurisdiction.
- No order or decision made under this Act or rules or regulations framed thereunder shall be appealable except as provided in the Act and no Civil Court including any Court or Tribunal under any Arbitration Law for the time being in force shall have jurisdiction in respect of any matter which the Commission under the Act is empowered by or under this Act.
