Section 20(1) in Kerala Land Conservancy Act, 1957
(1)No civil court shall have jurisdiction to entertain any suit or proceeding for the eviction of any person who is in unauthorised occupation of any land which is the property of Government, whether a poramboke or not, or the recovery of any fine assessment, or prohibitory assessment or the value of any trees destroyed or appropriated or any compensation or damages, payable under this Act or cost of eviction or removed of encroachments, or any portion of such fine, assessment, prohibitory assessment, value of trees, compensation, damages or cost.
