(1) No order or other proceedings whatsoever under this Chapter shall be questioned in any Civil Court and no Civil Court shall entertain any suit or proceeding in respect of any matter mentioned in [sections 17, 18, 19B and 206] [Substituted by West Bengal Act No. 50 of 1981, dated 24.3.1986.].(2)On the appointment of officers or authorities under this Chapter all proceedings pending before any Bhagchas Conciliation Board established under the West Bengal bargadars Act, 1950, shall stand transferred to the officer or authority having jurisdiction over the area in ,which the land, to which the proceedings relate, is situated.(3)If any question as to whether a person is or is not a bargadar arises in the course of any [suit, case, appeal or other] [Inserted, ibid.] proceedings before any Civil or Criminal Court, the Court shall refer it to the officer or authority mentioned in sub-section (1) of section 18 [for decision and such Court shall dispose of the suit, case, appeal or other proceedings in accordance with the decision communicated to it by the officer or authority mentioned in sub-section (1) of section 18 to whom the question was referred] [Substituted, ibid for "for decision".].(4)[ On a reference being made under sub-section (3) of this section to the officer or authority mentioned in sub-section (1) of section 18 for devision, such officer or authority shall personally make such enquiry as may be prescribed, shall arrive at a decision after giving all the parties to the suit, case, appeal or other proceedings an opportunity of being heard and shall communicate his or its decision in the prescribed manner to the Court which made the reference. After communication of his or its decision to the referring Court such decision shall not be altered or revised except in an appeal under section 19.] [Inserted, ibid.]
