Section 47 in The Gujarat Agricultural Lands Ceiling Act, 1960
47. Bar of jurisdiction.
- No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by the Mamlatdar, Tribunal Collector, [***] [The word 'Commissioned' was deleted by Gujarat 15 of 1964, Section 4, Schedule], the Gujarat Revenue Tribunal or the State Government.Explanation. - For the purpose of this section a Civil Court shall include a Mamlatdars' Court constituted under the Mamlatdars' Courts Act, 1906 (Bombay II of 1906).
