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[Cites 0, Cited by 2] [Entire Act]

State of Maharashtra - Section

Section 104 in The Maharashtra Irrigation Act, 1976

104. suits barred in certain cases.

No suit shall lie in any civil court contesting the validity of Canal Officer’s order, under section 32, 70 or 71; and no claim whatsoever made against the Appropriate Authority for approving or sanctioning any such order shall entertained by any civil court.