Section 8 in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965
8. Limitation of jurisdiction of civil courts.
- No civil court shall entertain or continue any suit or proceeding, or shall pass any decree or order, or execute wholly or partially any decree or order, if the claim involved in any such suit or proceeding, or if the passing of any such decree or order, or if such execution, would in any way be contrary to the provisions of this Act.
