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[Cites 0, Cited by 3] [Section 185] [Entire Act]

NCT Delhi - Subsection

Section 185(1) in The Delhi Lands Reforms Act, 1954

(1)Except as provided by or under this Act no court other than a court mentioned in column 7 of Schedule I shall, notwithstanding anything contained in the Code of Civil Procedure, 1908, take cognizance of any suit, application, or proceedings mentioned in column 3 thereof.