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[Cites 0, Cited by 3] [Entire Act]

State of Jharkhand - Section

Section 37 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

37. [ Bar of jurisdiction of Civil Courts. [Substituted by Bihar Act 27 of 1975.]

- No Civil Court shall entertain any suit or application to vary or set aside any decision or order given or passed under this Act with respect to any other matter for which a proceeding could or ought to have been taken under this Act.