Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(2)The appellate authority shall, after giving the parties concerned a reasonable opportunity of being heard, pass such orders as it deems fit and the order so passed shall be final and conclusive and shall not be called in question in any Court of law.