Section 7E in The Orissa Betterment Charges Act, 1955
7E. [ Bar of Jurisdiction of Civil Courts. [Inserted by Orissa Regulation 1 of 1997, vide Orissa Gazette Extraordinary No. 391 dated 27.3.1997.]
- No Civil Court shall have jurisdiction to try and decide any suit or proceeding so far as it relates to any manner which any officer or other competent authority is empowered by or under this Regulation to decide.]
