Section 85 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
85. Bar of jurisdiction.
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question [(including a question whether a person is or was at any time in the past a tenant and whether any such tenant is or should be deemed to have purchased from his landlord the land held by him)] [These brackets and words were deemed always to have been inserted by Maharashtra 49 of 1969, Section 2, Schedule.] which is by or under this Act required to be settled, decided or dealt with by the Mamlatdar or Tribunal, a Manager, the Collector or the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by the Maharashtra 23 of 2007 (w.e.f. 1-8-2007). ] in appeal or revision or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in exercise of their powers of control.(2)No order of the Mamlatdar, the Tribunal, the Collector or the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by the Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government made under this Act shall be questioned in any Civil or Criminal Court.Explanation. - For the purposes of this section a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdar's Courts Act, 1906.
