Section 11 in Telangana Public Premises (Eviction of Unauthorised Occupants) Act, 1968
11. [ Bar of jurisdiction. [Substituted by Act No.15 of 1986]
- No court shall have jurisdiction to entertain any suit or proceeding in respect of, the eviction of any person who is in unauthorised occupation of any public premises or, the recovery of the arrears of rent payable under sub-section (1) of section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the Government or the corporate authority under sub-section (5) of section 9 or any portion of such rent, damages or costs.] [Substituted by Act No.60 of 1976]
