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State of Madhya Pradesh - Section

Section 14 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016

14. Exclusive Jurisdiction of Revenue Authorities.

- Notwithstanding anything to the contrary contained in any other law for the time being inforce, the Revenue Authorities shall have exclusive jurisdiction to decide the case between Bhumiswami and Bataidar with reference to land under agreement under this Act and the jurisdiction of civil Court shall be barred.