Section 72(2) in Kerala Revenue Recovery Act, 1968
(2)[ No civil court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is by or under this Act required to be settled, decided or dealt with or to be determined by the Government, or the Commissioner of Land Revenue or the Collector or any officer or authority under this Act.] [Inserted by Kerala act 31 of 2007.]
