Section 17 in The Tamil Nadu Acquisition of Hoardings Act, 1985
17. Bar of jurisdiction of Civil Courts.
- Save as otherwise expressly provided in this Act, no Civil Court shall have jurisdiction in respect of any matter which the Government are, or an arbitrator or Authorised Officer is, empowered by or under this Act to determine, and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
