Section 37 in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
37. Jurisdiction of Civil Courts barred in certain cases.
- [(1)] [Section 37 re-numbered as sub-section (1) by Amendment Act No. 14 of 1970 and came into force w.e.f. 18-11-1970.] Save as otherwise expressly provided in this Act no Civil or Revenue Court shall have jurisdiction-(a)to entertain or adjudicate upon any question whether any property or any right to or interest in any property is or is not evacuee property; or(b)to question the legality of any action taken by Government [or the tribunal] [The words 'or the Tribunal' inserted by Amendment Act No. 14 of 1970 and came into force w.e.f. 18-11-1970.] or the Custodian under this Act; or(c)in respect of any matter which Government [or the tribunal] [The words 'or the Tribunal' inserted by Amendment Act No. 14 of 1970 and came into force w.e.f. 18-11-1970.] or the Custodian is empowered by or under this Act to determine.(2)[ Save as otherwise expressly provided in this Act, every order made by the Government, or the tribunal or the Custodian under this Act shall be final and shall not be called in question in any court by way of appeal or revision or in any original suit or application or execution proceedings.] [Sub-section (2) inserted by Amendment Act No. 14 of 1970 and came into force w.e.f. 18-11-1970.]
