Section 6(5) in Chhattisgarh Rent Control Act, 2011
(5)From the date, the Tribunal becomes functional, which date shall be published in the State Gazette, the jurisdiction of all courts, except the jurisdiction of the Supreme Court under Article 136 [and High Courts under Articles 226 and 227] [Inserted by C.G. Act No. 5 of 2016, dated 14.1.2016.] of the Constitution, shall stand excluded in respect of all matters falling within the jurisdiction of the Tribunal :Provided, however, that all cases pending before any court or authority immediately before the establishment of the Tribunal, shall continue to be processed under the old Act, as amended from time to time.
