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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 24 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

24. 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 project authority, Collector, Commissioner or the State Government.