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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(1) in Jodhpur Development Authority Act, 2009

(1)Save as otherwise provided in this Act, no civil court shall take congizanee of any matter which is required to be or may be decide by the Authority, Executive Committee, Jodhpur Development Commissioner, Functional Board, any body thereof, the Tribunal or the State Government, under this Act