Section 26(4) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(4)No civil court shall have any jurisdiction to entertain any suit or other proceedings challenging the decision of the licensing authority refusing to allow registration of the clinical establishment or to grant or renew a license or cancelling or suspending a license or issuing a prohibition order or, an improvement notice under sections 13, 14, 20, 21 and section 23 as well as the decision of the Appellate authority.
