Section 57 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
57. Jurisdiction of civil court barred as regards matters arising under this Act.
- No person shall institute any suit or other proceedings in any civil court with respect to any matter arising out of the consolidation proceedings or with respect to any other matter in regard to which a suit or application can be filed under the provisions of this Act.
