Section 16 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
16. Injunction by a Civil Court barred.
- Except an authority before whom an appeal under this Chapter is pending against an order of the Compensation Officer no Court or authority shall, notwithstanding anything contained in any law for the time being in force, issue any injunction against any person in respect of any proceedings pending before the Compensation Officer under this Chapter which shall have the effect of staying the proceedings.
