Section 30 in The Representation Of The People Act, 1950
30. Jurisdiction of civil courts barred.—
No civil court shall have 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 taken by or under the authority of an electoral registration officer, or of any decision given by any authority appointed under this Act for the revision of any such roll.
