Section 16A in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
16A. [ Bar of jurisdiction of Civil Courts. [Inserted by Tamil Nadu Act 34 of 1972.]
- No Civil Court shall have jurisdiction in respect of any matter which the record officer, the District Collector or other officer or authority empowered by or under this Act has to determine and no injunction shall be gran ted by any Court in respect of any action taken or to be taken by such officer or authority in pursuance of any power conferred by or under this Act.]
