Section 9 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
9. Bar of jurisdiction of Civil Courts.
- Subject to the provisions of Section 8 no Civil Court shall exercise jurisdiction in any of the following matters:(a)question as to the amount of revenue to be assessed and the mode or principle of assessment;(b)claims connected with, or arising out of, the collection of land revenue, or any process for the recovery of an arrears of land revenue; and(c)claims to exemption, remission or refund of any revenue payable or paid under this Act.
