Section 41 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
41. Bar of jurisdiction.
- 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 [Commissioner, Collector] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1975, Section 28.], [Tribunal] [This word was inserted by Maharashtra 2 of 1976, Section 14.], the officer authorised under section 27, the Maharashtra Revenue Tribunal or the State Government.Explanation. - For the purpose of this section a civil court shall include a Mamlatdar's Court constituted under the Mamlatdars' Courts Act, 1906.
