Section 11 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
11. Bar of jurisdiction of Civil Courts.
(1)Save as otherwise provided in this Act, no Civil Court shall entertain any suit or other proceeding to set aside or modify any order or decision passed by any authority or officer or in respect of any other matter falling within its or his scope.(2)No injunction shall be granted by any Court in respect of any action taken, or to be taken, by any officer or authority in pursuance of any power conferred by, or under, this Act.
