Section 12 in The Saurashtra Estate Acquisition Act, 1952
12. Finality of the award and decision of the Revenue Tribunal.
- The award made by the Collector, subject to an appeal to the Saurashtra Revenue Tribunal, and the decision of the Saurashtra Revenue Tribunal on the appeal shall be final and conclusive and shall not be questioned in any suit or proceeding in any Court.
