Section 13 in The Punjab Village Common Lands (Regulation) Amendment Act, 1976
13. Bar of jurisdiction of civil courts. - No civil Court shall have jurisdiction -
(a)to entertain or adjudicate upon any question whether any property or any right to or interest in any property is or is not shamlat deh vested or deemed to have been vested in a Panchayat under this Act; or(b)to question the legality of any action taken by the Commissioner or the Collector or the Panchayat under this Act; or(c)in respect of any matter which the Commissioner or the Collector is empowered by or under this Act to determine."
