(1)Save as otherwise provided in this Act, no civil Court shall have any jurisdiction to entertain or decide any question relating to matters arising under this Act or the rules made thereunder.(2)Every order,(a)Passed by any authority, which is subject to appeal or revision under this Act;(b)Passed on such appeal or revision; and(c)Passed by the Government on appeal or revision, shall be final and shall not be questioned in any Court.(3)No Civil Court shall have jurisdiction to entertain any suit or proceedings in respect of any matter the cognisance of which can be taken and disposed of by any authority empowered in this behalf by the Act or the rules made thereunder.
