Section 158(2) in The Punjab Land Revenue Act, 1887
(2)a Civil Court shall not exercise jurisdiction over any of the following matters, namely :-(i)any question as to the limits of any land which has been defined by a Revenue-officer as land to which this Act does or does not apply ;(ii)any claim to compel the performance of any duties imposed by this Act or any other enactment for the time being in force on any Revenue- officer as such ;(iii)any claim to the office of kanungo, [-] [The words 'zaildar, inamdar' omitted by Punjab Act 27 of 1964, Section 5.] or village-officer, or in respect of any injury caused by exclusion from such office, or to compel the performance of the duties or a division of the emoluments thereof ;(iv)any notification directing the making or revision of a record-of-rights ;(v)the framing of a record-of-rights or annual record, or the preparation, signing or attestation of any of the documents included in such a record ;(vi)the correction of any entry in a record-of-rights, annual record or register of mutations ;(vii)any notification of the undertaking of the general re- assessment of a district or tahsil having been sanctioned by the [State Government] [Substituted for the words 'Governor-General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.];(viii)the claim of any person to be liable for an assessment of land-revenue or of any other revenue assessed under this Act ;(ix)the amount of land-revenueto be assessed on any estate or to be paid in respect of any holding under this Act ;(x)the amount of, or the liability of any person to pay, any other revenue to be assessed under this Act, or any cess, charge or rate to be assessed on an estate or holding under this Act or any other enactment for the time being in force ;(xi)any claim relating to the allowance to be received by a land- owner who has given notice of his refusal to be liable for an assessment, or any claim connected with, or arising out of any proceedings taken in consequence of the refusal of any person to be liable for an assessment under this Act ;(xii)the formation of an estate out of water-land ;(xiii)any claim to hold free of revenue any land, mills, fisheries or natural products of land or water ;(xiv)any claim connected with, or arising out of, the collection by the Government, or the enforcement by the Government of any process for the recovery of land revenue, or any sum recoverable as an arrear of land-revenue;(xv)any claim to set aside, on any ground other than fraud, a sale for the recovery of an arrear of land-revenueor any sum recoverable as an arrear of land revenue;(xvi)the amount of, or the liability of any person to pay any fees, fines, costs or other charges imposed under this Act ;(xvii)any claim for partition of an estate, holding or tenancy, or any question connected with, or arising out of, proceedings for partition, not being a question as to title in any of the property of which partition is sought ;(xviii)any question as to the allotment of land on the partition of an estate, holding or tenancy, or as to the distribution of land subject by established custom to periodical re-distribution or as to the distribution of land-revenueon the partition of an estate or holding or on a periodical re- distribution of land, or as to the distribution of rent on the partition of a tenancy ;[(xviii-a) any question connected with or arising out of or relating to any proceedings for the determination of boundaries of estates subject to river action under sections 101-A, 101-B, 101-C and 101-D, respectively, of Chapter VIII ] [Clause (xviii-a) was added by the Punjab Riverain Boundaries Act, 1899 (Punjab Act I of 1899), Section 3.] ;(xix)any claim to set aside or disturb a division or appraisement of produce confirmed or verified by a Revenue-officer under this Act ;(xx)any question relating to the preparation of a list of village cesses or the imposition by the [State] [Substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] Government of conditions on the collection of such cesses ;(xxi)any proceeding under this Act for the commutation of the dues of a superior land-owner ;(xxii)any claim arising out of the enforcement of an agreement to render public service in lieu of paying land-revenue; or(xxiii)any claim arising out of the liability of an assignee of land-revenueto pay a share of the cost of collecting or re-assessing such revenue, or arising out of the liability of an assignee to pay out of assigned land revenue, or of a person who would be liable for land-revenueif it had not been released, compounded for or redeemed to pay on the land-revenuefor which he would but for such release, composition or redemption be liable, such a percentage for the remuneration of a [---] [The words 'zaildar, inamdar or' omitted by Punjab Act 27 of 1964, section 5.] village officer as may be prescribed by rules for the time being in force under this Act.The Schedule(Repealed by Central Act 1 of 1938 Section 2)
