Section 46 in Administration of Evacuee Property Act, 1950
46. Jurisdiction of civil courts barred in certain matters.
- Save as other wise expressly provided in this Act, no civil or revenue court shall have jurisdiction---(a)to entertain or adjudicate upon any question whether any property or any right to or interest in any property is or is not evacuee property, or(b)to entertain or adjudicate upon any question whether any property is or is not an intending evacuee; or(c)to question the legality of any action taken by the Custodian General or the Custodian under this Act; or(d)in respect of any matter which the Custodian-General or the Custodian is empowered by or under this Act to determine.
