Section 48A in Chennai City Municipal Corporation Act, 1919
48A. [ Jurisdiction or 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 the territorial divisions referred to in section 45; or(b)to question the legality of any action taken by any authority under section 47 or section 48.
