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State of Rajasthan - Section

Section 73 in Rajasthan Public Trust Act, 1959

73. Bar of jurisdiction.

- Save as expressly provided in this Act, no Civil Court shall have jurisdiction to decide or deal with any question which is by or under this Act to be decided or dealt with by any officer or authority under this Act or in respect of which the decision or order of such officer or authority has been made final and conclusive.