Section 149(11) in The Maharashtra Co-Operative Societies Act, 1960
(11)An order passed in appeal, or in revision under sub-section (9), or in review under section 150 by the [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974, 38(c).], shall be final and conclusive, and shall be not called in question in any Civil or Revenue Court.
