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[Cites 0, Cited by 6] [Entire Act]

State of Kerala - Section

Section 13 in Kerala Private Forests (Vesting and Assignment) Act, 1971

13. Bar of jurisdiction of civil Courts.

- Except as otherwise provided in this Act], no civil Court shall have jurisdiction to decide or deal with any question or to determine any matter which is, by or under this Act, required to be decided or dealt with or to be determine by the Tribunal, the custodian or any other officer.