Section 14 in Tamil Nadu Land Encroachment Act, 1905
14. [ Bar of jurisdiction of Courts. [Substituted by Tamil Nadu Land Encroachment (Amendment) Act, 1995 (Tamil Nadu Act 1 of 1996).]
- Notwithstanding anything contained in any law for the time being in force, no order passed or proceeding taken by any officer or authority or the State Government under this Act shall be called in question in any Court, in any suit or application and no injunction shall be granted by any Court in respect of any action taken or to be taken by such officer or authority or the State Government in pursuance of any power conferred by or under this Act.Construction of references. - In the application of any rule, by-law, regulation notification, form or order made or issued under the Principal Act, any reference to the Board of Revenue shall, unless the context otherwise requires, be deemed to be a reference to the Commissioner of Land Administration.]
