Section 12 in The West Bengal Acquisition Of Homestead Land For Agricultural Labourers, Artisans And Fishermen Act, 1975.
12. Bar to jurisdiction of civil courts. -
No court shall entertain any suit, application or proceeding in relation to any land or any part thereof which has vested in an occupier under section 4 and no occupier shall be liable to be evicted or dispossessed from such land notwithstanding any judgement, decree or order of any court for such eviction or dis-possession.
