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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954

(2)Save as otherwise expressly provided in this Act, every award or order made by the Financial Commissioner or Collector shall be final and no award or order made under this Act shall be called in question by any court or other authority.