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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(5) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(5)If no objection is made under sub-section (2) or if an objection is made and decided, the jurisdiction of the Claims Officer to proceed in accordance with the provisions of this Chapter shall not be questioned in any Civil Court.