Section 23(4) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(4)The decision of the [District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] and subject to such decision, an order of the Controller shall be final and shall not be liable to be called in question in any court of law, except as provided in section 25.
