Section 14(4) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
(4)The Tribunal may regulate its own procedure and review its decision in the event of there being a mistake on the fact of the record or correct any arithmetical or clerical error therein but subject thereto and subject to the provisions of sub-section (5), the decision of the Tribunal on any matter within it's jurisdiction shall be final and shall not be called in question in any court of law.
