Section 124 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
124. Bar of jurisdiction.
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act, required to be settled, decided or dealt with by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] or Tribunal, a Manager, [the Collector, the Gujarat Revenue Tribunal or the State Government] [These words were substituted for the words 'the Collector or the Gujarat Revenue Tribunal' by Gujarat 22 of 1968, Section 6.] in appeal or revision or the State Government in exercise of their powers of control.(2)No order of the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.], the Tribunal, the Manager, the Collector or the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal', by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or the State Government made under this Act shall be questioned in any civil or criminal Court.Explanation. - For the purposes of this section, a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdars' Courts Act, 1906 (Bombay II of 1906).
