Section 163(1) in The Tripura Co-operative Societies Act, 1974
(1)Save as expressly provided in this Act, no Civil or Revenue Court, shall have any jurisdiction in respect of-(a)the registration of a society or its bye-laws or the amendment of its bye-laws, or the dissolution of the committee of a society or the management of the society or dissolution thereof; or(b)any dispute required to be referred to the Registrar or his nominee, or board of nominees, for decision; or(c)any matter concerned with the winding up and dissolution of a society.
