Section 67(12) in Ajmer Development Authority Act, 2013
(12)Whenever any property is seized or attached pending confiscation under this section, the Authority or the Tribunal constituted under section 77 of this Act shall have, and notwithstanding anything to the contrary contained in any other law for the time being in force, any court, other tribunal or other authority shall not have, jurisdiction to make orders with regard to the possession, delivery, disposal, release or distribution of such property.
