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[Cites 0, Cited by 3] [Section 125] [Entire Act]

State of Kerala - Subsection

Section 125(2) in Kerala Land Reforms Act, 1963

(2)No order of the Land Tribunal or the Appellate authority or the Land Board [or the Taluk Land Board] [Inserted by Act No. 17 of 1972.] or the Government or an officer of the Government made under this Act shall be questioned in any civil court, except as provided in this Act.