Section 13 in Telangana Atiyat Enquiries Act, 1952
13. Finality of decision of the Atiyat Court and of certain other decisions.
(1)Except as provided in this Act, the decision of an Atiyat Court shall be final and shall not be questioned in any Court of Law.(2)The orders passed in cases relating to Atiyat Grants including Jagirs on or after the 18th September, 1948 and before the commencement of this Act by the Military Governor, the Chief Civil Administrator or the Chief Minister of Hyderabad or by the Revenue Minister by virtue of powers given or purporting to be given to him by the Chief Minister shall be deemed to be the final orders validly passed by a competent authority under the law in force at the time when the order was passed and shall not be questioned in any court of law.
