LexSection 36Y — Bar of jurisdiction.
The National Housing Bank Act, 1987
1 [ 36Y. Bar of jurisdiction. --No Court or other authority shall have, or be entitled to exercise, any jurisdiction, powers or authority (except the Supreme Court, and a High Court exercising jurisdiction under articles 226 and 227 of the Constitution) in relation to the matters specified in this Chapter.]Open in Lexace · Ask the AI about this section