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State of Odisha - Section

Section 39 in The Orissa Estates Abolition Act, 1951

39. Bar to jurisdiction of Civil Courts in certain matters.

- No suit shall be brought in any Civil Court in respect of any entry in or omission from a Compensation Assessment roll or in respect of any order passed under Chapters II to VI or concerning any matter which is or has already been the subject to any application made or proceeding taken under the side Chapters.