Section 51C(2) in West Bengal Land Reforms Act, 1955
(2)No Civil Court shall entertain any suit or application concerning any land if it relates to alteration of any entry in the record-of-rights finally published, revised, corrected or modified under any of the provisions of this Chapter.Explanation.In this section 'suit' includes an appeal.] [Substituted by West Bengal Act 50 of 1981, w.r.e.f. 7.8.1969, published in the Calcutta Gazette, dated 24.3.1986.]
