Section 85(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)No Civil 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 Mamlatdar or Tribunal, a Manager, [the Collector, the Gujarat Revenue Tribunal or the State Government] [These words were substituted for the words 'the Collector or the Gujarat Revenue Tribunal' by Gujarat 36 of 1965, section 17 (w.e.f. 01-02-1966).] in appeal or revision or the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government in exercise of their powers of control.
