Section 17F in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
17F. Bar of jurisdiction of Civil Court.
- The rate fixed by the Rate Fixation Committee under Section 17-D shall be final and binding on the owner of land and no Civil Court shall have jurisdiction to deal with any question with respect to fixation of rate under Section 17-D or amount payable under Section 17-E.
