Section 9 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
9. Injunction by Civil Court barred.
- Except an authority before whom an appeal or revision under Section 8 is pending against an order of the Collector, no Court or authority shall, notwithstanding anything contained in any law for the time being in force, issue any injunction against any person in respect of any proceedings before the Collector under Section 5 which shall have the effect of staying the proceedings.
