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State of West Bengal - Section

Section 8A in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962

8A. [ Bar to jurisdiction of civil court. - No civil court shall have jurisdiction to decide or deal with any question which is by or under this Act required to be decided or dealt with under the provisions of this Act.] [Section 8A inserted by W.B. Act 49 of 1976.]