96. Exclusive jurisdiction of Revenue Courts and bar of jurisdiction of Civil Courts.
(1)Save as otherwise provided in this Act, or any other law for the time being in force, a Revenue Court shall have jurisdiction to determine, decide or dispose of any matter which it is, by or under this Act, empowered to determine, decide or dispose of and no Civil Court shall exercise jurisdiction as to any of such matters.(2)Subject to the exception hereinafter specified, no civil Court shall exercise jurisdiction as to any of the following matters, namely :-(a)claims against the Government relating to any property appurtenant to any office or for any service whatsoever;(b)objections-(i)to the amount or incidence of any assessment or collection of land revenue under this Act, or(ii)to the mode of assessment or levy or collection or to the principle on which such assessment or levy or collection is fixed or made; or(iii)to the validity or effect of the notification issued under this Act or the Rules made thereunder;(c)claims connected with or arising out of any proceedings for the realisation of land revenue or other demands recoverable as arrears of land revenue under this Act, or any other law for the time being in force;(d)claims to set aside, on account of irregularity, mistake, or any other ground, except fraud, sales for arrears of land revenue;(e)claims against the Government-(i)to be entered in the revenue survey or settlement records or any land records as liable for the revenue or as holder, occupant, mortgagee, landlord or tenant,(ii)to have any entry made in any record of a revenue survey or settlement relating to land revenue; or(iii)to have any such entry omitted or amended;(f)distribution of land or allotment of land, revenue or partition of any land under this Act or any other law for the time being in force; and(g)claims against the Government -(i)to hold land wholly or partially free from payment of land revenue, or(ii)to receive payments charged on or payable out of the land revenue, or(iii)to set aside any cess or rate payable under the provisions of any law for the time being in force, or(iv)respecting the occupation of waste or vacant land belonging to Government.
