Section 58 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
58. Bar of jurisdiction of civil courts.
- Except as otherwise provided in this Act, no civil court, shall have jurisdiction to decide or deal with any question which is by or under this Act required to be decided or dealt with by the authorized, Officer, the Registrar, the Rent Court the Rent Tribunal or Other authority.
