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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in Haryana Evacuee Properties (Management and Disposal) Act, 2008

(2)No civil court shall have jurisdiction to entertain or adjudicate upon any question whether any immovable property or any right, title or interest in such immovable property falls or does not fall within the definition of evacuee property.