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 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(5) in The Seaward Artillery Practice Act, 1949 (5)The decision of the Collector on such appeal shall be final and no suit shall lie in any civil Court in respect of any matter decided by the Collector under this section.
