Section 17 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
17. Bar of jurisdiction.
- Save as otherwise provided in this Act, no Civil Court shall have jurisdiction to decide or deal with any question or to determine' any matter which is by or under this Act or any rules made there under required to be decided or dealt with or to be determined by the competent authority of any other authority and no orders passed or proceedings commenced under the provisions of this Chapter shall be called in question in any Civil Court.
