Legal Document View

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
[Cites 0, Cited by 0] [Section 185A(2)] [Section 185A] [Entire Act]

Madras Presidency - Subsection

Section 185A(2)(d) in Madras Estates Land Act, 1908

(d)Any order under this sub-section passed by a Special Tribunal or by a majority of the members thereof shall be final and shall not be liable to be questioned in any Court of law.