Section 119(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)No Court shall entertain any suit or application for damages or compensation by any member of the Board or any of its subordinates affected by subsection (1) of section 104 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951), or for the variation of the relief, i" any, granted under sub-section (2) of this section.
