Section 17A in Kerala Toddy Workers' Welfare Fund Act, 1969
17A. [ Bar of jurisdiction of civil courts. [Inserted by Act No. 31 of 1978.]
- No civil court shall have jurisdiction to settle, decide or deal with any question or to determine any mater which is by or under this Act required to be settled, decided or dealt with or to be determined by the Government or the Board or the Chief Welfare Fund Inspector or any Welfare Fund Inspector.]
