- An order passed by the Commissioner under Section 45, Section 46 or Section 47 or by the Government under Section 50 shall not be called in question in any Court except on the ground -(a)that the Commissioner or the Government, as the case may be, had not followed the procedure laid down in Sub-section (1), Sub-section (2), or Sub-section (4) of Section 49 or Section 50, as the case may be; or(b)that there was no material before the Commissioner or the Government, as the case may be, upon which he or it could have based his order; or(c)in the case of an order made under Section 46 or an order in appeal therefrom to the Government under Section 50, the Commissioner or the Government, as the case may be, was not of the opinion that witnesses were unwilling to come forward to give evidence in public against the persons against whom such order has been made.
