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State of Punjab - Section

Section 21 in The Punjab Land Reforms Act, 1972

21. Bar of jurisdiction.

(1)Save as provided by or under this Act, the validity of any proceedings or order taken or made under this Act shall not be called in question in any court or before any other authority.
(2)No civil court shall have jurisdiction to entertain any suit, or proceed with any suit instituted after the appointed day, for specific performance of a contract for transfer of land which affects the right of the State Government to the surplus area under this Act.