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State of Punjab - Section

Section 10 in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952

10. Bar of jurisdiction.

- Save as otherwise expressly provided in this Act, every award or order made by the Collector, Commissioner, or Financial Commissioner shall be final and no proceedings or order taken or made under this Act, shall be called in question by any court or before any officer or authority.