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The Control of National Highways (Land and Traffic) Act, 2002

15. Bar of jurisdiction.-

On and from the appointed day, no court (except the Supreme Court and a High Court exercising jurisdiction under articles 226 and 227 of the Constitution) or other authority, except the Tribunal shall have, or be entitled to exercise, any jurisdiction, powers or authority in relation to the matters specified in section 14.



Control of National Highways (Land and Traffic) Act, 2002 Back




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