Section 150 in The Ajmer Tenancy and Land Records Act, 1950
150. Civil suit relating to record-of-rights and certain other matters barred.—
Subject to the provisions of section 139, no suit shall be brought in any civil court in respect of any matter concerning the entries in, or preparation of, a record-of-rights, the framing, publication, signing or attestation of such record or of any part of it, or the determination of rent-rates under the provisions of this Chapter.
