Section 29 in The Bengal Tanks Improvement Act, 1939
29. Order of Civil Court not to operate during period of possession.
- No decree [or order] [Words substituted by W.B. Act. 19 of 1949.] of a Civil Court shall operate to disturb, curtail or otherwise, modify the possession under this Act of a tank [or of any land adjoining such tank] [Words inserted by W.B. Act 24 of 1948.] by the authorised person or during the period of possession [of such tank or during the period for which any such land remains in the possession of an authorised person] [Words inserted by W.B. Act 24 of 1948.] to annual or alter any order or decision of the Collector or any other Revenue authority made or purporting to have been made under the provisions of this Act.
