Section 10 in The M.P. Rajya Suraksha Adhiniyam, 1990
10. Finality of orders passed for in certain cases.
- Any order passed under Section 3, 4, 5 or 6 shall not be called in question in any Court except on the grounds-(i)that the District Magistrate had not followed the procedure laid down in sub-section (1) of Section 8; or(ii)that there was no material before the District Magistrate upon which he could have based his order; or(iii)that the District Magistrate was not of opinion that witnesses were unwilling to come forward to give evidence in public against the person in respect of whom an order was made under Section 5.
