Section 13 in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
13. Bar jurisdiction of Civil Court.
- Except as otherwise provided in this Act no civil court shall have jurisdiction to decide or deal with any question or to determine any matter which is by or under this Act, required to be decided or dealt with or to be determined by the Tribunal, the custodian or any other officer.
