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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Rajasthan - Subsection

Section 111(9) in Rajasthan Panchayati Raj Act, 1994

(9)No Civil or other revenue Court shall have jurisdiction in respect of any matter which is required to be decided, determined, or dealt with the competent authority or State Government under this Section and no order made by the competent authority or State Government shall be called in question in any Court.