Section 34(4) in The Karnataka Certain Inams Abolition Act, 1977
(4)Notwithstanding anything contained in any law for the time being in force, a civil court shall not entertain any application or suit ,-(i)connected with any matter which has to be decided by the Deputy Commissioner under sections 17, 19 and 24 of this Act ; or(ii)relating to an order made by the Divisional Commissioner under section 27 in respect of which a right of appeal has been conferred by section 29 or 30.
