LexSection 94 — Bar on jurisdiction of Civil Courts.
The Motor Vehicles Act, 1988
No Civil Court shall have jurisdiction to entertain any question relating to the grant of a permit 1 [or licence issued under any scheme] under this Act, and no injunction in respect of any action taken or to be taken by the duly constituted authorities under this Act with regard to the grant of a permit 1 [or licence issued under any scheme], shall be entertained by any Civil Court.Open in Lexace · Ask the AI about this section