Section 32 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
32. Bar to jurisdiction of Civil or Revenue Courts.
- No suit or other proceedings shall lie in any Civil or Revenue Court in respect of any order or concerning any matter which is subject of any proceedings taken [under this Act.] [Substituted by Act No. XXXV of 2011 for 2011 for 'under sections 4, 5, 6, 8, 10, 11, 14, 26, 27 and 29 of this Act'.]
