Section 111 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
111. Notifications, orders, etc., under Act not to be questioned in Court of law.
- Save as otherwise expressly provided in this Act, no notification or certificate issued, order passed, decision made, proceedings or action taken, scheme settled, or other thing done under the provisions of this Act by [the Government] [Words 'the Government, the Temple Administration Board, a District Committee' were substituted for the words 'the Government' by section 56 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1991 (Tamil Nadu Act 46 of 1991).] [the Commissioner or the Additional Commissioner] [Substituted for 'the Commissioner' by section 16 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).] [or a Joint Commissioner] [Substituted for the words 'the Commissioner' by section 15 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993 (Tamil Nadu Act 18 of 1993).] or a Deputy Commissioner, or an Assistant Commissioner shall be liable to be questioned in any Court of Law.
