Section 117A in Rajasthan Panchayati Raj Act, 1994
117A. [ Jurisdiction of Civil Courts barred. - No Civil Court shall have jurisdiction -
(a)to entertain of 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, or any decision given by any authority appointed under this Act for the revision of such roll; or(c)to question the legality of any action taken or of any decision given by the returning officer by any other person appointed under this Act in connection with an election.]
