Section 26 in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
26. Bar of jurisdiction.
- Save as otherwise provided in this Act, no order.passed or proceeding taken by an officer or authority under this Act shall be called in question in any court, in any suit or application and no injunction shall be granted by any court in respect of any action taken or to be taken by such officer or authority in pursuance of any power conferred by or under this Act.
