Section 26 in Kerala Conservation of Paddy Land and Wetland Act, 2008
26. Grant of injunction etc., by civil courts.
- No civil court shall grant an injunction or make any order for any other relief against the Government or any officer authorised under this Act, in respect of any act done or purporting to be done by the Government or such officer under this Act or the rules or notifications made thereunder, unless notice of such injunction or other relief has been given to the Government or such officer, as the case may be.
