Section 53(2) in The Gujarat Rural Housing Board Act, 1972
(2)No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any Board premises or the recovery of the arrears of rent payable under sub-section (1) of section 50 on the damages payable under sub-section (2) of that section or any portion of such rent or damages.
