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State of Odisha - Section

Section 67 in The Orissa Land Reforms Act, 1960

67. Bar of jurisdiction of Civil Courts.

- [Save as otherwise expressly provided in this Act] [Inserted vide Orissa Act No. 13 of 1965.], no Civil Court shall have jurisdiction [to try and decide] [Substituted vide Orissa Act No. 44 of 1976.] any suit or proceedings so far as it relates to any matter which any officer or other competent authority is empowered by or under this Act to decide.