Section 46 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
46. Bar of jurisdiction.
(1)Save as otherwise provided in this Act, no Civil or Revenue Court shall have jurisdiction in respect of any matter which is required to be settled, decided or dealt with by any officer or authority under this Act.(2)No order made by any such officer or authority under this Act shall be called in question in any Court.
