Section 169 in The Jammu and Kashmir Representation of the People Act, 1957
169. Jurisdiction of Civil Courts barred.
- 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 a constituency; or(b)to question the legality of any action taken by or under the authority of an [Electoral Registration Officer] [Substituted by Act IX of 1966 for 'Electoral Registrar'.], of any decision given by any authority appointed under this Act for the revision of any electoral roll or of any action taken or decision given by the Returning Officer or by any other person appointed under this Act in connection with an election.
