Section 44A in Tamil Nadu District Municipalities Act, 1920
44A. [ Jurisdiction of Civil Courts barred. [Inserted by Tamil Nadu Act 32 of 1980]
- 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 municipality; or-(b)the inclusion or exclusion of any entry in or from an electoral roll by an authority under section 44.
