Section 34(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)The order passed by the Chairman, the Market Committee and the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] shall, subject to the order in appeal under this section, be final and shall not be called in question in any Court of law.
