LexSection 20-O — Bar of jurisdiction of civil court.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
1 [ 20-O. Bar of jurisdiction of civil court. --No civil court shall have jurisdiction in respect of any matter which the Authority is empowered by or under this Act to determine and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.]Open in Lexace · Ask the AI about this section