Section 43F(3) in Bihar Hindu Religious Trusts Act, 1950
(3)Notwithstanding anything in this Act, any order of eviction passed by the Tribunal under sub-section (4) of Section 72 shall be final and shall not be questioned in any Court.] ['Sub-clauses (a), (b), (c)' Inserted vide Section 11 of by Amendment Act 1 of 2007.]
