56B. [ Bar of jurisdiction of civil courts. [Inserted by Tamil Nadu Act No. 29 of 1985.]
- No civil court shall have jurisdiction in respect of any matter which the Commissioner or other officer or the Tamil Nadu State Marketing Corporation Limited or other authority empowered by or under this Act has to determine and no injunction shall be granted by any court in respect of any action taken or to be taken by such Commissioner, officer, Corporation or other authority in pursuance of any power conferred by or under this Act.] [This sub-section was Inserted, by section 4 (II),of the Tamil Nadu Prohibition (Amendment) Act, 1974 (Tamil Nadu Act 1 of 1975) and was deemed to have come into force on the 1st September 1974.]
