Section 6 in Tamil Nadu Cultivating Tenants Protection Act, 1955
6. Bar if jurisdiction of civil Courts.
- No civil Court shall, except to the extent specified in section 3(3), have jurisdiction in respect of any mailer which the Revenue Divisional Officer is empowered by or under this Act to determine and no injunction shall be granted by any Court in respect of any action taken or to be in pursuance of any power conferred by or under this Act.
