Section 7-I — Jurisdiction of civil courts barred.
The Delhi Municipal Corporation Act, 1957
No civil court shall have jurisdictionโ (a) to entertain or adjudicate upon any question whether any person is or is not entitled to be registered in an electoral roll for a ward; or (b) to question the legality of any action taken by or under the authority of an electoral registration officer or of any decision given by the 1 [Election Commission].]Open in Lexace · Ask the AI about this section
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