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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953

(1)No civil court shall have jurisdiction to settle, decide or deal with any question which is, by or under this Act, required to be settled, decided or dealt with by a Mamlatdar, a Collector or the Tribunal in appeal or revision or the Government in exercise of their powers of control.