Section 18 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
18. Bar of Jurisdiction of Civil Courts.
- Save as otherwise expressly provided in this Act, no Civil Court shall have jurisdiction in respect of any matter which the Government are or the Collector is, empowered by or under this Act, to determine and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
