Section 19 in Tamil Nadu Medical Registration Act, 1914
19. Limiting of jurisdiction of Civil Courts.
- No act done in the exercise of any power conferred [by or under this Act] [The words 'by or under this Act' were substituted for the words 'by this Act' and the words 'or the Executive Committee' were inserted by section 7 of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943). This was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).] on the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] or the Council [or the Executive Committee] [The words 'by or under this Act' were substituted for the words 'by this Act' and the words 'or the Executive Committee' were inserted by section 7 of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943). This was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).] or the Registrar shall be questioned in any Civil Court.
