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[Cites 0, Cited by 2] [Entire Act]

State of Maharashtra - Section

Section 287 in The City of Nagpur Corporation Act, 1948

287. Bar on jurisdiction. - Save as otherwise expressly provided in this Act or rules made thereunder, no Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Chapter required to be settled, decided or dealt with by the Corporation, or the [Commissioner].