Section 59 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
59. Jurisdiction of civil courts barred.
- No civil court (other than High Court under Article 226 or Article 227 of the Constitution of India or the Supreme Court) shall have jurisdiction to entertain any dispute relating to land acquisition in respect of which the Collector or the Authority is empowered by or under this Act, and no injunction shall be granted by any court in respect of any such matter.
