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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(6) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(6)The decision or the order of the authorised officer shall, subject to the decision of the Collector or the Board in appeal, be final and shall not be called in question by any civil or revenue Court.