Section 9 in Rajasthan Religious Buildings and Places Act, 1954
9. Jurisdiction of courts barred
- An order made under this Act by a Collector or on an appeal by a [revenue appellate authority] [Substituted with effect from 16.11.1961, by item (8) of the Schesule to the Rajasthan Act No. 8 of 1962 (Published in Rajasthan Part 4-A, Extraordinary et. 23.4.1962, read with Section 2(a) of the Act.] or Revenue Board shall not be liable to be called in question in any civil court.
