Section 37 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
37. Bar of jurisdiction.
- No Civil Court shall have any jurisdiction to entertain or decide any question relating to matters arising under this Act or the rules made thereunder every order passed by the Competent Authority subject to appeal or revision, every order passed by the Appellate Authority subject to revision and every order passed by the Government in revision, shall be final and shall not be questioned in any Court of law.
