Section 96(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)No suit shall be entertained by a civil court in respect of any matterrelating to the election, appointment or removal of the Mayor, Deputy Mayor,Members and Chairperson the Mayor or Deputy Mayor, members and chairmanof the standing committees unless such suit is authorised by the provisions ofthis Act or any rule made under this Act.
