Section 52A in The Madurai City Municipal Corporation Act, 1971
52A. [ Jurisdiction of Civil Courts barred. [Inserted by Tamil Nadu Act 32 of 1980.]
- 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 the wards referred to in section 49, or(b)to question the legality of any action by any authority under section 51 or section 52.
