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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(3) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(3)Except as provided in sub-section (1) and (2) no suit or other proceedings shall lie in any Civil or Revenue Court in respect of any order or decree concerning any matter which has been the subject of any proceedings taken under this Act.