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State of Madhya Pradesh - Section

Section 24 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

24. Bar of jurisdiction of Civil Courts.

- No Civil Court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is by or under this Act required to be settled, decided or dealt with or to be determined by the Trustee Committee or the Bar Council.