Section 10 in The Bihar Land Disputes Resolution Act, 2009
10. Cognizance of cases filed under this Act.
(1)No other Court except the Courts mentioned in Schedule-2 shall take cognizance of a case filed under this Act.(2)Any proceeding lying in a court other than the ones mentioned in Schedule-1 of the Act in which the issues raised are the same as the issues in a case under this Act, shall abate.(3)[ After the abatement of the case under sub-section (2), the case filed under this Act shall be adjudicated and disposed off in accordance with the provisions of this Act.] [Inserted by Bihar Act 21, 2010.]
