Section 22 in The Bombay Inams (Kutch Area) Abolition Act, 1958
22. Finality of award and decision of Revenue Tribunal.
- A decision given by the Collector under [section 7A or 8] [These words, figures and letters were substituted for the word and figure 'section 8' by Gujarat 43 of 1961, section 8.] or any award made by him subject to an appeal to the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] under section 18, and the decision of the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] on the appeal, shall be final and conclusive, and shall not be questioned in any suit or proceeding in any Court.
