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State of Chattisgarh - Section

Section 62 in Chhattisgarh State Rajmarg Adhiniyam, 2003

62. Bar of jurisdiction.

- Save as provided under this Act no Civil Court shall have jurisdiction to settle, decide or deal with any matter; which is by or under this Act, required to be settled, decided or dealt with by the Highway Authority, the Collector or officer or person authorised under this Act, or the State Government.