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State of West Bengal - Section

Section 38 in Siliguri Municipal Corporation Act, 1990

38. Bar to jurisdiction of Civil Courts.

- 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 the electoral roll, or
(b)to question the legality of any action taken by or on behalf of the election authority under this Act.