Section 47 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
47. Bar of civil suits or proceedings.
- Except as otherwise provided by this Act and notwithstanding anything contained in any other law, no civil court shall entertain or proceed with any suit or proceeding in respect of-(i)any matter pending before any Court under this Act; or(ii)the validity of any procedure or the legality of any award, order, declaration or decision of the Court under this Act; or(iii)the recovery of any debt made payable under such award.
