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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 10 in Munnar Special Tribunal Act, 2010

10. Bar of jurisdiction of Civil Court.

- Except as otherwise provided in this Act, no civil court shall have jurisdiction to decide or deal with any question or to determine any matter which is, by or under this Act, required to be decided or dealt with or to be determined by the Tribunal.