Section 36A in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
36A. [ [Sections 36A, 36B and 36C were inserted, by Bombay 61 of 1958, Section 3 (23).]
(1)No Civil Court or Mamlatdar's Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by the State Government or any officer or authority.(2)No order of the State Government or any such officer or authority made under this Act shall be questioned in any Civil Criminal or Mamlatdar's Court.
