Section 16 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
16. Bar of jurisdiction.
- Save as otherwise expressly provided in this Act, every order made by the Revenue Officer, [Commissioner] [Now Divisional Commissioner.] or Financial Commissioner and every award or order made by the Collector shall be final and no proceedings or order taken or made under this Act shall be called in question by any Court or before any officer or authority.
