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Union of India - Section

Section 6 in Criminal Tribes Act, 1871

6. Bar of jurisdiction of Courts in questions relating to notification.

- No Court of Justice shall question the validity of any such notification on the ground that the provisions hereinbefore contained, or any of them, have not been complied with, or entertain in any form whatever the question whether they have been complied with; but every such notification shall be conclusive proof that the provisions of this Act are applicable to the tribe, gang or class specified therein.