Section 10 in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
10. Bar of Civil Courts.
- No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Collector is empowered by this Act to determine, and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
