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[Cites 0, Cited by 1] [Section 37] [Entire Act]

Vindhya Province - Subsection

Section 37(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(2)Except otherwise provided in this Act, no order of a Tahsildar, a Collector, the Land Reform Commissioner, or the Board of Revenue under this Act, shall be called in question in any Court.