Section 35 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
35. Bar of jurisdiction.
- Save as otherwise provided in this Act, no order passed or proceeding taken by any officer or authority under this Act shall be called in question in any court, in any suit or application and no injunction shall be granted 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.
