Section 13 in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
13. Savings as to orders.
(1)No order made in exercise of any power conferred by or under this Act shall be called in question in any Court.(2)Where an order purports to have been made and signed by any authority in exercise of any power conferred by or under this Act, a Court shall presume, within the meaning of the Indian Evidence Act, 1872, that such order was so made by that authority.
