Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 20 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963 20. Bar of jurisdiction of civil courts. - No civil court shall have any jurisdiction to entertain or decide any question relating to matters falling under this Act.
