Section 270 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
270. Order under Section 268 not to be questioned in Courts.
(1)An order passed under Section 268 shall not be questioned in a Civil or Revenue Court.(2)No suit or application shall lie for the recovery of any sum the payment of which has been remitted under Section 268, or, during the period of suspension, of any sum the payment of which has been suspended under the provisions of that section.
