Section 8A in Maharashtra Government Premises (Eviction) Act, 1956
8A. [ Bar of jurisdiction. [Section 8A was inserted by Maharashtra 12 of 1969, Section 4.]
- No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person from any Government premises on any of the grounds specified in section 4 or the recovery of the arrears of rent or the damages payable for use or occupation of such premises.]
