Section 108(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(2)Save as otherwise provided in sections 103, 104, 105, 106 and 107, civil court shall have no jurisdiction to question the legality or validity of any action taken or decision given by the Election Commission or the Secretary Panchayat or the Secretary (Election) (Local Bodies) in connection with the conduct of election under this Regulation.
