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[Cites 0, Cited by 8] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(1) in The Jaipur Development Authority Act, 1982

(1)Save as otherwise provided in this Act, no civil court shall take cognizance of any matter which is required to be or may be decided by the Authority, Executive Committee, Jaipur Development Commissioner, Functional Board, any body thereof, the Tribunal or the State Government, under this Act.