Section 6 in Bombay Hindu Places of Public Worship (Entry Authorization) Act, 1956
6. Limitation of jurisdiction of civil courts. - No civil court shall entertain or continue any suit or proceeding or shall pass any decree or order, or execute wholly or partially any decree or order, of the claim involved in any such suit or proceeding, or if the passing of any such decree or order or if such execution would in any may be contrary to the provisions of this Act.
