Section 37 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
37. Bar of jurisdiction of Civil Courts.
(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 Tahsildar, the [Collector] [Substituted for 'Deputy Commissioner' by M.P.A.L.O., 1957.], Land Reform Commissioner, or the Board of Revenue.(2)Except otherwise provided in this Act, no order of a Tahsildar, a Collector, the Land Reform Commissioner, or the Board of Revenue under this Act, shall be called in question in any Court.
