Section 36 in The United Provinces Estates Act, 1920
36. Jurisdiction of courts barred in certain matters.
(1)No court shall question the validity or propriety of any declaration made under section 7 or section 18 except on the ground that the applicant was not competent to contract on the date on which he made his application.(2)No court shall question the validity or propriety of any declaration made under section 27 or section 29 as the case may be-(a)except in so far as the declaration purports to affect property not included in the written permission granted by the State Government, or(b)(where permission has been granted under section 23 or section 24) except in so far as the person by whom the declaration is made shall be found not to have been entitled to, and in possession of a permanent, heritable and transferable right in the immovable property included therein or such person was not Competent to contract, or(c)(where permission has been granted under section 25) unless such person shall be found not to have been entitled to, and in possession of, the settled estated at the date of the application under that section, or the declaration sought to be revoked was irrevocable.(3)Except as provided in sub-sections (1) and (2), no Court shall exercise jurisdiction in or over the following matters :(a)the legality, propriety or regularity of an application under sections 3, 18, 20, 24 or 25, or of any proceeding held or order passed thereon;.(b)the legality, propriety, regularity or sufficiency of any notice issued under section 5 or section 22 ;(c)the rejection of an application under section 4 or section 21, or the grant or refusal of permission under sections 6, 18, 23, 24 and 25;(d)the legality, propriety or regularity of any permission granted under section 26 or any proceeding held under section 30, subsection (2);(e)the sufficiency or otherwise of the reasons for the issue of a notification under section 18 or section 31 ;(f)the grant or refusal of sanction under section 33, or section 34 ;(g)propriety or validity of any decision under section 33 or section 34 that any transfer is, or is not, for a public purpose of a charitable or religious nature or for a purpose beneficial to the public or to a section of the public, or that any lease is, or is not, for an agricultural purpose.
