Section 15 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
15. Bar of jurisdiction of Civil Courts.
- No Civil Court shall have jurisdiction in respect of any order passed by the competent authority, appropriate authority or District Collector and no stay or injunction shall be granted by a Court in respect of any action taken or to be taken by the competent authority, appropriate authority or District Collector, in pursuance of any power conferred by, or under, this Act.
