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State of West Bengal - Section

Section 14X in West Bengal Land Reforms Act, 1955

14X. Bar of jurisdiction of Civil Courts.

—No Civil Court shall have jurisdiction to decide or deaf with any question or to determine any matter which is by or under this Chapter required to be decided or dealt with or to be determined by the Revenue Officer or other authority specified therein and no orders passed or proceedings commenced under the provision of this Chapter shall be called in question in any Civil Court.