Section 93 in Madras Hindu Religious and Charitable Endowments Act, 1951
93. Bar of suits in respect of Administration or Management of Religious institutions etc.
- No suit or other legal proceeding in respect of the administration or management of a religious institution or any other matter or dispute for determining or deciding which provision is made in this Act shall be instituted in any Court of Law, except under, and in conformity with, the provisions of this Act.
