Section 70(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)Jurisdiction of Civil Courts barred. - A power conferred by rules made under sub-section (1) upon the Collector or any gazetted subordinate of the Collector, or upon any appellate or revisional authority, shall not be exercisable by the Court or by any Court in exercise of any appellate or revisional jurisdiction which it has with respect to decrees or orders of the Court.
