Section 188 — Jurisdiction of civil courts excluded.
The Tripura Land Revenue and Land Reforms Act, 1960
No suit or other proceeding shall, unless otherwise expressly provided in this Act, lie or be instituted in any civil court with respect to any matter arising under and provided for by this Act: Provided that if in a dispute between parties a question of title is involved, a civil suit may be brought for the adjudication of such question.Open in Lexace · Ask the AI about this section
Lex