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31E. Bar of jurisdiction of courts. (1) After the commencement of section 6 of the Delhi Development (Amendment) Act, 1984 (38 of 1984), no court shall entertain any suit, application or other proceedings in respect of any order appealable under section 31C, and no such order shall be called in question otherwise than by preferring an appeal under that section. (2) Notwithstanding anything contained in sub-section (1), every suit, application or other proceeding pending in any court immediately before the commencement of section 6 of the Delhi Development (Amendment) Act, 1984 (38 of 1984), in respect of any order, appealable under section 31C shall continue to be dealt with and disposed of by that court as if the said section had not been brought into force.] 1. Subs. by Act 36 of 1996, s. 2, for "Administrator" (w.e.f. 21-12-1996). 2. Subs. by s. 2, ibid., for "Union territory of Delhi" (w.e.f. 21-12-1996).    |
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