Section 14(3) in The Essential commodities act 1955
(3)Notwithstanding anything contained in any other law for the time being in force or any contract to the contrary, no court, tribunal or other authority shall grant any injunction or make any order prohibiting or restraining any Government from recovering any amount as an arrear of land revenue 4[or as a public demand] in pursuance of the provisions of sub-section (1).
