Section 10 in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
10. Bar of jurisdiction of High Court and Civil Courts. -
Neither the High Court nor any Civil Court shall have jurisdiction in any matter which the Collector is empowered to dispose of under this Act:Provided that any person who is dissatisfied with any order of the Collector made under section 4 or sub-section (1) of section 8 may within thirty days from the date of such order apply in the prescribed manner to the District Judge for the revision of such order and the decision of the District Judge thereon shall be final.
