Section 66 in Assam (Temporarily Settled Areas) Tenancy Act 1971
66. Matters exempted from cognizance of Civil Court.
- Except where otherwise expressly provided for in this Act or the Rules made thereunder, no Civil Court shall exercise jurisdiction in any of the following matters"(a)claims to enhancement, reduction or alteration of rent of holdings;(b)claims to deposit rent;(c)preparation of record-of-rights under Chapter X and preparation, signing, or alteration of any document contained therein;(d)maintenance of record-of-rights;In these matters, the jurisdiction shall only be with the Revenue Court or Officer as the case may be.
