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14. After section 18A of the principal Act, (as so inserted by section 13 of this Act), the following sections shall be inserted, namely:- "18B. Save as otherwise provided in this Act, no civil court or authority shall have jurisdiction to entertain any suit or proceedings in respect of any property, subject matter of this Act, as amended by the Enemy Property (Amendment and Validation) Act, 2017", or any action taken by the Central Government or the Custodian in this regard. 18C. Any person aggrieved by an order of the Central Government under section 18 of this Act, may, within a period of sixty days from the date of communication or receipt of the order, file an appeal to the High Court on any question of fact or law arising out of such orders, and upon such appeal the High Court may, after hearing the parties, pass such orders thereon as it thinks proper: Provided that the High Court may, if it is satisfied that the appellant was prevented by sufficient cause from filing an appeal within the said period, allow it is to be filed within a further period not exceeding sixty days. Explanation.-In this section, "High Court" means the High Court of a State or Union territory in which the property referred to in section 18 is situated.".    |
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