Section 35(5) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(5)The decision of the [Grievance Redressal Committee] [These words were substituted for the word 'Administrator' by Maharashtra 11 of 2012, Section 11(c), (w.e.f. 19-6-2012).] on appeal shall be final and shall not be questioned in any court.
