Section 6 in The Bihar Bakasht Disputes Settlement Act, 1947
6. Consequences to ensue on reference.
(1)Where a dispute is referred to a Board under this Act, then anything notwithstanding contained in any other law-(a)the powers of a Criminal Court under section 145 of the Code of Criminal Procedure, 1898, (hereinafter referred to as the said Code), in so far as they relate to inquiry and decision as to possession of the subject of such dispute, shall be barred from the date of the notification under section 3 and until the dispute has been finally disposed of by the Board; and(b)any proceeding under section 145 of the said Code pending in regard to the whole or part of the subject of such dispute shall be discontinued except in so far as the continuance of such proceeding may be necessary for the exercise of the powers referred to in sub-section (2).(2)Nothing in this section shall be deemed to affect the powers of a Criminal Court to take such action as may be necessary for preventing a breach of the peace pending amicable settlement or decision by the Board.
