Section 26 in Tamil Nadu Groundwater (Development and Management) Act, 2003
26. Bar of jurisdiction of Civil Courts.
- No order passed, decision or action taken or direction issued under this Act or the Rules made under this Act shall be called in question in any Civil Court and no injunction shall be granted by any Court in respect of any action taken or to be taken by the Government or the Authority or any officer or employee in pursuance of any power conferred under this Act.
