24A. [ Bar to jurisdiction of court. [Section 24A inserted by W.B. Act 20 of 1974.]
- No acquisition under the provisions of the Land Acquisition Act, 1894 or requisition or acquisition or requisition and acquisition under the provisions of the West Bengal Land (Requisition and Acquisition) Act, 1948, of any land required by the Commissioners for carrying out their functions under this Act, shall be called in question in any court of law.]
