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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in The Orissa Offices of Village Police (Abolition) Act, 1964

(4)No Civil Court shall have jurisdiction to entertain any suit or proceeding so far as it relates to any matter which any officer or other competent authority is empowered by or under this Act to decide.