Section 10 in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
10. Finality of orders.
- Save as otherwise expressly provided in this Act, every order made by the Collector or Commissioner under this Act, shall be final and shall not be called in question in any original suit, application or execution proceeding, and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
