Section 50 in Tamil Nadu Private Colleges (Regulation) Act, 1976
50. Finality of orders, etc., passed under this Act.
(1)Any order made, decision taken or direction issued by any authority or officer, in respect of matters to be determined for the purposes of this Act shall, subject only to appeal or revision, if, any, provided under this Act, be final.(2)No such order, decision or direction shall be liable to be questioned in any Court of law.
