Section 89 in The West Bengal Municipal Elections Act, 1994
89. Jurisdiction of Civil Courts barred. -
No Civil Court shall have jurisdiction to question the legality of any action taken or of any decision given by the Municipal Returning Officer or by any other person appointed [under the West Bengal State Election Commission Act, 1994 or] [Words and figures inserted by W.B. Act 46 of 1994.] under this Act in connection with an election.
