Section 330 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
330. [ Bar to jurisdiction of civil courts in certain matters. [Substituted by U.P. Act No. 34 of 1974.]
- Save as otherwise provided by or under this Act, no suit or other proceeding shall lie in any civil court in respect of-(a)any entry in or omission from a Compensation Assessment Roll, or(b)any order passed under Part 1 of this Act; or(c)[ the assessment or collection of land revenue under Chapter X or the recovery of any sum of money recoverable as arrears of land revenue.]
