Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
14. Bar of jurisdiction -
No order passed or declaration made under
these Act shall be appealable except as provided therein and no civil court
shall have jurisdiction in respect of any matter which the Appellate Tribunal
or any competent 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.