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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Bharat - Subsection

Section 34(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(1)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 Tahsildar, the Collector, the Jagir Commissioner, the Board of Revenue or the Government.