Section 36(3) in The United Provinces Estates Act, 1920
(3)Except as provided in sub-sections (1) and (2), no Court shall exercise jurisdiction in or over the following matters :(a)the legality, propriety or regularity of an application under sections 3, 18, 20, 24 or 25, or of any proceeding held or order passed thereon;.(b)the legality, propriety, regularity or sufficiency of any notice issued under section 5 or section 22 ;(c)the rejection of an application under section 4 or section 21, or the grant or refusal of permission under sections 6, 18, 23, 24 and 25;(d)the legality, propriety or regularity of any permission granted under section 26 or any proceeding held under section 30, subsection (2);(e)the sufficiency or otherwise of the reasons for the issue of a notification under section 18 or section 31 ;(f)the grant or refusal of sanction under section 33, or section 34 ;(g)propriety or validity of any decision under section 33 or section 34 that any transfer is, or is not, for a public purpose of a charitable or religious nature or for a purpose beneficial to the public or to a section of the public, or that any lease is, or is not, for an agricultural purpose.
