Section 20 in Gujarat Devasthan Inams Abolition Act, 1969
20. Bar of jurisdiction.
- No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled decided or dealt with, by the officer authorised under the proviso to sub-section (1) of section 4 or section 25 or the Collector, the Gujarat Revenue Tribunal in appeal, or the State Government in appeal or revision or in exercise of their powers of control.
