Section 18 in The United Provinces Fire Service Act, 1944
18. Restriction on suits for compensation. -
(i)No order passed under Section 17 of this Act shall be called in question in any Court.(ii)Any person dissatisfied with any order passed under Section 16 (ii) may, within six months from the date of such order, institute a suit in a Civil Court of competent jurisdiction to establish his claims. Subject to the result of such suit, the order passed under Section 16(ii) shall be final.
