Section 29 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
29. Bar of jurisdiction.
(1)No Civil Court shall have jurisdiction to entertain, hear or decide any question which is by or under this Act required to be heard or disposed of by the Commissioner, Resettlement Commissioner, Project Resettlement Officer or the State Government.(2)No injunction in any form shall be granted by any Court or other authority in respect of any lawful action taken or that may be taken in pursuance of any power conferred by or under this Act.
