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[Cites 0, Cited by 2] [Entire Act]

State of Himachal Pradesh - Section

Section 13 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

13. Jurisdiction of civil courts barred.

- No civil court shall have jurisdiction to entertain any claim to enforce any right under a mortgage declared extinguished under this Act, or to question the validity of any proceedings under this Act.