Section 9 in The Chhattisgarh Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Act, 2003
9. Bar to the jurisdiction of Civil Court.
- No Civil Court shall have jurisdiction to entertain any suit or try any dispute or pass any interim injunction, in a matter for the decision of which the specified forum and procedure has been prescribed by this Act.
