
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||
![]() |
![]() |
|||||||||||
![]() |
![]() |
![]() |
||||||||||
![]() |
![]() |
|||||||||||
|
||||||||||||
Report No. 10 74. Bar of Jurisdiction of Civil courts.- Save as otherwise expressly provided in this Act, no civil court shall have jurisdiction in respect of any matter which the appropriate Government, the competent authority or the Collector is empowered by or under this Act to determine.... [Section 19, R.A.] |
||||||||||||
![]() |
||||||||||||
![]() |
||||||||||||
![]() |
![]() |
|||||||||||
![]() |
|
![]() |
![]() |