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State of Haryana - Section

Section 156 in The Haryana Municipal Act, 1973

156. Jurisdiction of Civil Courts barred.

- Notwithstanding anything contained in any other law for the time being in force, no civil court shall have jurisdiction to entertain or adjudicate in any suit, application or other proceedings relating to the right or interest to, or in the compensation referred to in Section 154 or Section 155 or the amount or apportionment or the payment thereof or any matter connected therewith.