Section 17 in The Maharashtra Private Forests (Acquisition) Act, 1975
17. Finality of award and decision of Tribunal.
- The award made by. the Collector under section 9 and an order passed by the Collector under section 11 or 12, subject to an appeal to the Tribunal or to an order of the State Government under section 18, and the decision of the Tribunal on an appeal shall be final and conclusive, and shall not be questioned in any suit or proceeding in any Court.
