Section 51A in The Maharashtra Agricultural Debtors Relief Act, 1947
51A. [ Bar of civil suits or proceedings. [This Section was inserted by Bombay 70 of 1948, Section 19.]
- Except as otherwise provided by this Act, and notwithstanding anything contained in any other law, no Civil Court shall entertain or proceed with any suit or proceeding in respect of -(i)any matter pending before the Court under this Act, or(ii)the validity of any procedure or the legality of any award, order or decision of the Board established under section 4 of the repealed Act or of the Court, or(iii)the recovery of any debt made payable under such award.]
