Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 49D] [Entire Act] State of Tamilnadu - Subsection Section 49D(2) in Tamil Nadu Forest Act, 1882 (2)An order of the Sessions Judge under sub-section (1) shall be final and shall not be questioned in any court of law.
