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[Cites 0, Cited by 4] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)no Civil Court shall entertain any suit or proceeding in respect of any matter which an officer or authority empowered under this Act is competent to decide.