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State of Tamilnadu - Section

Section 21 in Tamil Nadu Local Fund Audit Act, 2014

21. Bar of jurisdiction of civil courts.

- Save as otherwise provided in sub-section (2) of section 14, no civil court shall have jurisdiction to entertain any suit or proceedings in respect of any action taken or to be taken by the Government or the Director or any officer in pursuance of any power conferred by or under this Act.