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State of Telangana - Section

Section 45 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

45. Jurisdiction of Civil Court barred as regards matters arising under this Act.

- No Civil Court shall entertain any suit instituted or application made, to obtain a decision or order in respect of any matter which the Government or any officer or authority is, by this Act, empowered to determine, decide or dispose of.