Section 36J in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
36J. Bar of jurisdiction of the Civil Court.
- The order passed or the decision made under this Chapter shall not be appealable except as provided therein and no other Civil Court shall have jurisdiction in respect of any matter which the Court is empowered by or under this chapter to determine and no injunction or interlocutory order interfering with the attachment or confiscation of the property shall be granted by any other Court or authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Chapter.Explanation. - For the purposes of this Chapter, the property acquired or held by,-(i)husband or wife, as the case may be, of an officer; or(ii)son or daughter or step son or step daughter of an officer and wholly dependent on him;other than the property which is acquired or held by any of the aforesaid persons with their own source and without the knowledgment of such officer shall be deemed to have been acquired or held by the officer.]
