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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(1)Save as otherwise provided in this Act, no civil or revenue court shall have jurisdiction in respect of any matter which is required to be settled, decided or dealt with by any officer or authority under this Act.