Section 217N in Tamil Nadu District Municipalities Act, 1920
217N. Civil Courts not to decide questions under this Chapter.
- No Civil Court shall have jurisdiction to decide or deal with any question which is by or under this Chapter required to be decided or dealt with by [the State Government or the executive authority] [Substituted by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).].
