Section 25 in The Rajasthan Colonisation Act, 1954
25. Jurisdiction of Civil Court barred as regards matters arising under the Act.
- A Civil Court shall not have jurisdiction in any matter which the [Collector or Tehsildar is empowered] [Substituted by Notification No. F. 2(6)Vidhi/2/2007, dated 31.5.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/page 295/H. 241 for the expression: 'Collector is empowered'.] by this Act to dispose of and shall not take cognizance of the manner in which the [State Government or Collector or Tehsildar] [Substituted by Notification No. F. 2(6)Vidhi/2/2007, dated 31.5.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/page 295/H. 241 for the expression: 'State Government or Collector'.] or any officer exercises any power vested in it or in him by or under this Act.
