Section 47A(9) in The Stamp Act, 1977 (1920 A. D.)
(9)The order passed in the appeal or where no appeal is preferred, the order passed by the Collector under sub-section (3) or sub-section (4) shall be final and shall not be called into question in any civil court or before any' other authority whatsoever.] [Inserted by Act No. XII of 2011, dated 25th April, 2011.]
