Section 51 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
51. Bar of jurisdiction of Civil Courts.
- Notwithstanding anything contained in any other law for the being in force, but subject to the provisions contained in [clause] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1976 (Or. Act 15 of 1975), s.8.] (3) of section 4 and sub-section (1) of section 7(1)all questions relating to right, title, interest and liability in land lying in the consolidation area, except those coming within the jurisdiction of Revenue Courts or authorities under any local law for the time being in force, shall be decided under the provisions of this Act by the appropriate authority during the consolidation operations; and(2)no Civil Court shall entertain any suit or proceeding in respect of any matter which an officer or authority empowered under this Act is competent to decide.
