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Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act (62 of 1947) , S.36A— Civil P.C. (5 of 1908) , S.9— Jurisdiction of Civil Court - To decide whether land in question is fragment and whether party is entitled to purchase it - Is barred in view of S. 36-A - Authority under Act (1947) is competent to decide said questions. (Para 12 13 14 18 19)