Section 12 in East Punjab Control of Bricks Supplies Act, 1949
12. Presumption as to orders.
(1)No order made in exercise of any power conferred by or under this Act shall be called in question in any court.(2)Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act, a court shall, within the meaning of the Indian Evidence Act, 1872 (I of 1872), presume that such order was so made by the authority.
