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[Cites 0, Cited by 2] [Entire Act]

State of Gujarat - Section

Section 10 in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972

10. Bar of jurisdiction.

- 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 Collector or the State Government.