Section 124(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act, required to be settled, decided or dealt with by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] or Tribunal, a Manager, [the Collector, the Gujarat Revenue Tribunal or the State Government] [These words were substituted for the words 'the Collector or the Gujarat Revenue Tribunal' by Gujarat 22 of 1968, Section 6.] in appeal or revision or the State Government in exercise of their powers of control.
