Section 23 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
23. Bar to jurisdiction. -
No Civil Court shall have jurisdiction to decide or deal with any question or to determine any matter which is by or under this Act required to be or has been decided or dealt with or to be determined or has been determined by the Controller or the appellate or other authority specified in the provisions of this Act and no order or judgment passed or proceedings including execution proceedings commenced under the provisions of this Act shall be called in question in any Civil Court.
