Section 17 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
17. Bar of jurisdiction.
(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 a Mamlatdar, a Collector or the Tribunal in appeal or revision or the Government in exercise of their powers of control.(2)No order of the Mamlatdar, the Collector, the Tribunal or the Government, made under this Act, shall be questioned in any civil or criminal court.Explanation. - For the purposes of this section a civil court shall include a Mamlatdar's Court constituted under the Saurashtra Mamlatdars' Courts Ordinance, 1948.
