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State of Rajasthan - Section

Section 13 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

13. Bar to jurisdiction of civil Courts.

- No case or proceeding referred to in section 5 shall lie in any Civil Court and no action taken or order made in any such case or proceeding by any Revenue Court or officer, shall be liable to be called in question in any Civil Court.