Section 48 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
48. Finality of orders passed under this Act.
(1)Any order passed by any officer or the Government or other authority under this Act or any decision of the Tribunal or the Special Appellate Tribunal in respect of matters to be determined for the purposes of this Act shall, subject only to any appeal, or revision provided under this Act, be final.(2)No such order or decision shall be liable to be questioned in any Court of law.
