Section 32A in The U.P. Entertainments and Betting Tax Act, 1979
32A. [ Bar of jurisdiction of Civil Courts [Inserted by U.P. Act No. 12 of 1989 (w.e.f. 15.04.1989).]
. - No civil court shall have jurisdiction to decide, or to deal with any question, which is by or under this Act required to be decided or dealt with, by the State Government, or any other authority or officer.]
