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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Uttar Pradesh - Subsection

Section 206(1) in U.P. Revenue Code, 2006

(1)Notwithstanding anything contained in any law for the time being in force, but subject to the provisions of this Code, no Civil Court shall entertain any suit, application or proceeding to obtain a decision or order on any matter which the State Government, the Board, any revenue Court or revenue officer is, by or under this Code, empowered to determine, decide or dispose of.