Section 76(2) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(2)No order of the mamlatdar, the Tribunal, the Collector or the Saurashtra Revenue Tribunal or the Government made under this Ordinance shall be questioned in any civil or criminal court.Explanation. - For the purpose of this section, a civil court shall include a Mamlatdar's Court constituted under the Saurashtra Mamlatdars' Court Ordinance, 1948.
