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State of Bihar - Section

Section 16 in The Bihar Fish Jalkar Management Act, 2006

16. Bar of Jurisdiction of Court.

- Save in so far as expressly provided in this Act, no [any Civil Court, Court of Co-operative Registrar and Revenue Court] [Substituted 'Civil or Revenue Court' by Bihar Act 13, 2007.] shall have any jurisdiction in respect of dispute concerning settlement of Jalkars.