Section 6(1)(a) in The Bihar Bakasht Disputes Settlement Act, 1947

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1)(a) in The Bihar Bakasht Disputes Settlement Act, 1947

(a)the powers of a Criminal Court under section 145 of the Code of Criminal Procedure, 1898, (hereinafter referred to as the said Code), in so far as they relate to inquiry and decision as to possession of the subject of such dispute, shall be barred from the date of the notification under section 3 and until the dispute has been finally disposed of by the Board; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 6(1)(a) in The Bihar Bakasht Disputes Settlement Act, 1947