Section 101 in Tamil Nadu Town and Country Planning Act, 1971
101. Bar of jurisdiction of Courts.
- Any decision or order of the Tribunal or the Government or the planning authority or other authority or of any officer under this Act shall, subject to any appeal or revision or review provided under this Act, be final and shall not be liable to be questioned in any Court of law [and no injunction shall be granted by any court against the notices served to any person by the planning authority under section 56 or under section 57 of this Act] [The words 'and no injunction shall be granted by an court against notices served to any person by planning authority under section 56 or under section 57 of this Act inserted by Act 61 of 2008 w.e.f. 10.12.08.].
