Section 54 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
54. Bar of Jurisdiction of all Courts except the Supreme Court.
- Notwithstanding anything contained in any other law, the jurisdiction of all Courts except the jurisdiction of the Supreme Court under Article 32 and Article 136 of the Constitution, is excluded with respect to any matter which is by or under this Act required to be decided or dealt with by any authority, appellate court, the Board of Revenue and the Tribunal.
