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State of Maharashtra - Section

Section 81H in The Maharashtra Municipal Corporations Act, 1949

81H. Bar of Jurisdiction. - Subject to the provisions of this Chapter, no Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person from any Corporation premises on any of the grounds specified in section 81-B or the recovery of the arrears of rent or the damages payable for use or occupation of such premises.