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

State of Odisha - Subsection

Section 8(4) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964

(4)No Civil Court shall have jurisdiction to entertain any suit of 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.Explanation - For the purposes of this section "person" shall include Government.