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State of Assam - Section

Section 114 in Goalpara Tenancy Act, 1929

114. Limitation of Civil Court's jurisdiction in certain matters.

- Except as provided in this Act, no suit shall be brought to any Civil Court in respect of any order directing the preparation of a record-of-rights under this Chapter, or in respect of the framing, publication, signing, or alteration of such a record or of any part of it.