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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in The East Punjab Refugees (Registration of Land Claims) Act, 1948

(3)The order of the Financial Commissioner on such appeal and subject only to such order, the order of the Deputy Commissioner shall be final and conclusive and shall not be liable to be called in question in any court.