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Union of India - Section

Section 48 in The Guardians And Wards Act, 1890

48. Finality of other orders

.Save as provided by the last foregoing section and section 622 of the [Code of Civil Procedure, 1882] [Now see Section 115, Code of Civil Procedure, 1908(5 of 1908).], an order made under this Act shall be final, and shall not be liable to be contested by suit or otherwise.