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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(1)No civil court shall have jurisdiction to settle, decide or deal with any matter which is under this Act required to be settled, decided or dealt with by the Financial Commissioner, the Collector or the prescribed authority.