Section 76(1) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(1)No civil court shall have jurisdiction to settle, decide or deal with any question which is by or under this Ordinance required to be settled, decided or dealt with by the mamlatdar or Tribunal, a manager, the Collector or the Saurashtra Revenue Tribunal in appeal or revision or the Government in exercise of their powers of control.
