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State of Kerala - Section

Section 4 in Munnar Special Tribunal Act, 2010

4. Transfer of disputes to the Tribunal.

- Notwithstanding anything contained in any other law for the time being in force or order, decree or judgment, all disputes in respect of Munnar area pending before any Court or any other authority except the High Court and the Supreme Court shall stand transferred to the Tribunal immediately on the constitution of the Tribunal under this Act.