Section 38 in The West Bengal Panchayat Elections Act, 2003
38. Bar to jurisdiction of the Civil Courts.
- No Civil Court shall have the jurisdiction -(a)to entertain or adjudicate upon any question whether any person is, or is not, entitled to be registered in an electoral roll for a constituency; or(b)to question the legality of any action by, or under, the authority of a Panchayat Electoral Registration Officer or of any decision given by any authority appointed under this Act for preparation or adoption of any such electoral roll, as the case may be.
