Section 75 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
75. Bar of jurisdiction on Civil Courts.
(1)No Civil Court shall have jurisdiction to settle, decide or deal with an question or to determine any matter which is by under this Act required to be settled, decided or dealt with.(2)No court shall take cognizance of an offence under this Chapter, except upon a complaint by the Director or Managing Director or by any other officer authorized by him in this behalf.Chapter-VIII Budget and Market Committee Fund
