Section 158(1) in The Punjab Land Revenue Act, 1887
(1)a Civil Court shall not have jurisdiction in any matter which the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] or a Revenue-officer is empowered by this Act to dispose of or take cognizance of the manner in which the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] or any Revenue-officer exercises any powers vested in it or him by or under this Act ; and in particular-
