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State of Nagaland - Section

Section 38 in Nagaland Municipal Act, 2001

38. 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 ward; or
(b)To question the legality of any action taken by or under the authority of an electoral registration officer or of any decision given by the Election Commission.