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State of Uttar Pradesh - Section
Section 49 in U.P Consolidation of Holdings Act, 1953
49. Bar to civil Courts jurisdiction.
- Notwithstanding anything contained in any other law for the time being in force, the declaration and adjudication of right of tenure-holder in respect of land lying in an area, for which a [notification] [Substituted by U.P. Act No. 8 of 1963.] has been issued [under sub-section (2) of Section 4] [Substituted by U.P. Act No. 12 of 1965 (w.e.f 08.03.1963).] or adjudication of any other right arising out of consolidation proceedings and in regard to which a proceeding could or ought to have been taken under this Act, shall be done in accordance with the provisions of this Act and no Civil or Revenue Court shall entertain any suit or proceeding with respect to rights in such land or with respect to any other matters for which a proceeding could or ought to have been taken under this Act :[Provided that nothing in this section shall preclude the Assistant Collector from initiating proceedings under Section 122-B of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 in respect of any land, possession over which has been delivered or deemed to be delivered to a Gaon Sabha under or in accordance with the provisions of this Act.] [Inserted by U.P. Act No. 20 of 1982 (w.e.f. 10.11.1980).][Added by U.P. Act No. 26 of 1954.]| Substituted by U.P. Act No. 38 of 1958Prior to substitution, it stood as under :-49. Bar to Civil Court jurisdiction.- No person shall institute any suit or other proceeding in any Civil Court with respect to any matter arising out of consolidation proceeding or under the provisions of this Act. |