Section 23 in Assam State Acquisition of Zamindaries Act, 1951
23. Bar to jurisdiction of Civil Courts in certain matters.
- Save as otherwise expressly provided in any provisions under this Act, no suit or other proceedings shall lie in any Civil Court in respect of any entry in or omission from a compensation statement published under this Act or in respect of any order passed or any act done or purporting to be done under this Act or the rules made thereunder.
