Section 36C(1) in Maharashtra Land Revenue Code, 1966
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under Sections 36, 36A or 36B required to be settled, decided or dealt with by the Collector.Explanation. - For the purpose of this Section, a Civil Court shall include a Mamlatdar's Court under the Mamlatdar's Courts Act, 1906.
