48. Exercise of discretion not to be questioned in Civil Court.
- No declaration made by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] under section 15 or 18 and no act done in the exercise of any discretionary power conferred by this Act shall be questioned in any Civil Court.
