Section 85 in The Bombay Tenancy and Agricultural Lands Act, 1948
85. Bar of jurisdiction.
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by the Mamlatdar or Tribunal, a Manager, [the Collector, the Gujarat Revenue Tribunal or the State Government] [These words were substituted for the words 'the Collector or the Gujarat Revenue Tribunal' by Gujarat 36 of 1965, section 17 (w.e.f. 01-02-1966).] in appeal or revision or the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government in exercise of their powers of control.(2)No order of the Mamlatdar, the Tribunal, the Collector or the [Gujarat Revenue Tribunal] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation, of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] or the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government made under this Act shall be questioned in any civil or criminal court.Explanation. - For the purposes of this section a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdars' Courts Act, 1906 (Bombay II of 1906).
