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State of Kerala - Section

Section 14 in Kannan Devan Hills (Resumption of Lands) Act, 1971

14. Bar of jurisdiction of civil courts.

- No civil court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is, by or under this Act, required to be settled, decided or dealt with or to be determined by the Government, the Land Board, the Collector or any other officer.