Section 10 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
10. Bar of jurisdiction.
(1)No civil Court or any other authority shall have jurisdiction to settle, decide or deal with any question which under this Act is required to be settled, decided or dealt with by the Financial Commissioner or the Collector.(2)Save as otherwise expressly provided in this Act, every award or order made by the Financial Commissioner or Collector shall be final and no award or order made under this Act shall be called in question by any court or other authority.
