29.    Bar of jurisdiction :

No court or other authority shall have jurisdiction to :

(a)    question the validity of any action taken, or intended to be taken, or order made, or anything done or purporting to have been taken, made or done under this Ordinance; or

(b)    grant an injunction or stay or to make any interim order in  relation to any proceedings before, or anything done or intended to be done or purporting to have been done by, or under the orders or at the instance of the Federal Tax Ombudsman.