Section 124 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
124. Bar of jurisdiction.
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question [(including a question whether a person is, or was at any time in the past, a tenant and whether the ownership of any land is transferred to, and vests in, a tenant under section 46 of section 49A or section 49B)] [These brackets, words, figures and letters were deemed always to have been inserted by Maharashtra 49 of 1969, s.2. Scheme.] which is by or under this Act, required to be settled, decided or dealt with by the Tahsildar or Tribunal, a Manager, the Collector, the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1960.] or the State Government in appeal or revision or the State Government in exercise of their powers of control.(2)No order of the Tahsildar, the Tribunal, the Manager, the Collector or the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1960.] or the State Government made under this Act shall be questioned in any civil or criminal Court.Explanation. - For the purposes of this section, a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdar's Courts Act, 1906 (Bombay II of 1906).
