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State of Bihar - Section

Section 18 in The Bihar Land Tribunal Act, 2009

18. Bar of Jurisdiction.

- Save as otherwise expressly provided in this Act, no court, except the Patna High Court and the Supreme Court of India, shall entertain any suit, or other proceeding to set aside, or modify or question the validity of an order or decision passed or taken by an authority under this Act or any Rules made thereunder or in respect of any matter falling within the scope of the Tribunal.