60. Exclusion of jurisdiction of Civil Court except under Land Acquisition Act.
- Save as in section 55 provided, no Civil Court shall have jurisdiction in any matter which a revenue officer or Revenue Court is empowered by this Act to dispose of, or take cognizance of the manner in which the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] or any Revenue officer or Revenue Court exercises any powers vested in it or him by or under this Act.
