Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Assam - Section Section 63 in Assam Town and Country Planning Act, 1959 63. Orders under the Act not to be questioned in any Court. - No order made in exercise of any power conferred by or under this Act shall be called in question in any court except as provided in this Act.
