Section 10(1) in The Bhagelas Contracts Act of 1353 F
(1)No Civil Court shall have power to entertain a suit or proceeding in respect of a transaction for the disposal of which power vests in a Tahsildar under sections 8 and 9 of this Act and no act of a Tahsildar done in exercise of powers conferred by this Act shall be called in question in a Civil Court.
