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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Bharat - Subsection

Section 34(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(2)Except as otherwise provided in this Act, no order of the Tahsildar, the Collector, the Jagir Commissioner or the Board of Revenue or the Government under this Act shall be called in question in any Court.