Section 46 in The M.P. Ceiling On Agricultural Holdings Act, 1960
46. [ Bar of jurisdiction of Civil Courts. [Substituted by M.P. Act No. 8 of 1989 (w.e.f. 1-11-1988).]
- Save as expressly provided in this Act, no Civil Court shall have any jurisdiction-(i)to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by the competent authority; and(ii)to grant stay in any case under this Act.]
