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Report No. 10 143. Section 19.- Section 19, ousting the jurisdiction of the Civil Court in respect of matters to be determined by the competent authority, has been retained with the addition that the Civil Court shall have no jurisdiction also in respect of matters to be determined under this Act by the appropriate Government or the Collector. The provision that no injunction shall be granted by any Court or authority in certain cases mentioned in this section has, however been omitted, as it is considered redundant.    |
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