Section 36C in Maharashtra Land Revenue Code, 1966
36C. Bar of Jurisdiction of Civil Court or authority.
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under Sections 36, 36A or 36B required to be settled, decided or dealt with by the Collector.Explanation. - For the purpose of this Section, a Civil Court shall include a Mamlatdar's Court under the Mamlatdar's Courts Act, 1906.(2)No Civil Court or authority shall entertain an appeal or application against an order of the Collector under Sections 36, 36A or 36B unless the appellant or applicant deposits such security as in the opinion of the Court or authority is adequate.]
