Section 23 in Bihar Special Survey and Settlement Act, 2011
23. Bar of Jurisdiction until final publication.
- Save as otherwise expressly provided in this Act, no Court, except the Patna High Court and the Supreme Court of India, shall entertain any suit, or other proceeding to set aside, or modify or question the validity of an order or decision passed or taken by an authority under this Act or any rules made thereunder or in respect of any matter falling within the scope of this Act, until and unless the record of rights is finally published under Section-12 of this Act.
