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[Cites 0, Cited by 1] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2) in The Delhi Land Holdings (Ceiling) Act, 1960

(2)No civil court shall have jurisdiction to entertain any suit or proceeding in so far as it relates to any matter which the competent authority or the Deputy Commissioner is empowered by or under this Act to decide.