Section 30G in Northern India Canal and Drainage Act, 1873
30G. Bar of Jurisdiction of Civil Court.
- Notwithstanding anything contained in this Act or any other law for the time being in force no Civil Court shall have jurisdiction to entertain or decide any question relating to matters falling under section 30-A to [30-FF.] [Figure and letter '30-F' by substituted by figure and letters '30-FF' by Punjab Act 23 of 1965, Section 14.]
