Section 95 — Jurisdiction of Civil Courts barred in certain cases.

Save where it is expressly provided to the contrary, no Court other than the Court of a Revenue-officer or Settlement-officer shall fix, alter or commute any rent or call in question any rent fixed by a Revenue-officer or Settlement-officer, or shall take cognizance of any dispute or matter in respect of which authority is given by this Act to a Revenueofficer or Settlement-officer.

‹ Prev All sections Next ›