LexSection 35 — Jurisdiction of civil courts barred.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
No civil court shall have jurisdiction in respect of any matter to which any provisionof this Act applies and no injunction shall be granted by any civil court in respect of anything,which is done or intended to be done, by or under this Act.Open in Lexace · Ask the AI about this section