Section 35(4) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(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 10, 12, 17 and 23 of this Act; or(ii)relating to an order made by the Divisional Commissioner under section 27, and in respect of which a right of appeal has been conferred by section 30 or 31.
