Section 10A in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
10A. [ Bar of Jurisdiction - No Civil court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any public premises or the recovery of the arrears of the rent payable under sub-section (1) of Section 7 or the damage payable under sub-section (2) of that section or costs awarded to the State Government under sub-section (5) of Section 9 or any person of such rent, damages or cost.] [Inserted by Section 2 of Rajasthan Act No. 2 of 1970 (Published in Rajasthan Gazette, Part 4-A, Extraordinary, dated 15.6.1970)]
