Section 6C in The M.P. Ceiling On Agricultural Holdings Act, 1960
6C. [ Bar of jurisdiction of Civil Court in matters falling under Section [6-B] [Inserted by M.P. Act No. 1 of 1984. (w.e.f. 24.1.1984.)].
- Notwithstanding anything contained in sub-section (4) or sub-section (5) of Section 11 no Civil Court shall entertain any suit in respect of title to land comprised in holding of a holder to which the provisions of Section [6-B] [Substituted by M.P. Act No. 14 of 1984. (w.e.f. 24.1.1984.)] apply.] [Ins by M.P. Act No. 14 of 1984. (w.e.f. 24.1.1984.)]
