Section 33 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
33. Bar against jurisdiction of Courts in certain matters.
- The jurisdiction of the Civil Courts shall, except as otherwise provided in this Act, be barred in respect of-(a)any matter pending before a Claims Officer;(b)the claim for any secured debt or claim which has been discharged or deemed to have been discharged under Section 22;(c)the recovery of any secured debt or claim determined under Section 24 except in the manner provided for in Section 28.
