Section 44 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
44. Jurisdiction of Civil Court barred as regards matters arising under this Act.
- No civil court entertain any suit instituted or application made, to obtain a decision or order in respect of any matter which the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any officer is, by this Act, empowered to determine, decide or dispose of.
