Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 34 in The Northern Indian Ferries Act, 1878 34. Jurisdiction of Civil Courts barred. No suit to ascertain the amount of any compensation payable, or abatement of rent allowable under this Act shall be cognizable by any Civil Court.
