Section 3(4) in The Orissa Betterment Charges Act, 1955
(4)Subject to [any order passed under Sub-Section (3) or Sub-Section (3-a)] [Substituted by Orissa Regulation 1 of 1997, vide Orissa Gazette Extraordinary No.391. dated 27.3.1997.] the decision of the competent authority under Sub-Section (2) shall be final and shall not be challenged in Court of law.
