72. General bar to jurisdiction of civil courts [***] [Ommited by Kerala act 31 of 2007.].
- [(1)] [Renumbered as sub-section (1) by Kerala act 31 of 2007.] Except as other wise expressly provided in this Act, every question arising between the Collector or the authorised officer and the defaulter or his representative or any other person claiming any right through the defaulter, relating to the execution, discharge or satisfaction of a written demand issued under this Act or relating to the confirmation or setting aside by an order under this Act of a sale held in execution of such demand, shall be determined not by suit, but by order of-(i)[] [Renumbered by Kerala act 31 of 2007.] [Commissioner of Landn Revenue] [Substituted by Kerala act 31 of 2007.], where the Collector is a party to the question ;(ii)[] [Renumbered by Kerala act 31 of 2007.] the Collector, in other cases :[***] [Ommited by Kerala act 31 of 2007.](2)[ No civil court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is by or under this Act required to be settled, decided or dealt with or to be determined by the Government, or the Commissioner of Land Revenue or the Collector or any officer or authority under this Act.] [Inserted by Kerala act 31 of 2007.]
