Section 34 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
34. Bar of jurisdiction of civil Courts.
(1)No civil Court shall have jurisdiction to settle, decide, or deal with any question which is by or under this Act required to be settled, decided or dealt with by the Tahsildar, the Collector, the Jagir Commissioner, the Board of Revenue or the Government.(2)Except as otherwise provided in this Act, no order of the Tahsildar, the Collector, the Jagir Commissioner or the Board of Revenue or the Government under this Act shall be called in question in any Court.
