Section 46 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
46. Finality of orders passed under this Act.
(1)Any order passed by any officer, the Government or other authority or any decision of the Tribunal or the Special Appellate Tribunal under this Act in respect of matters to be determined for the purposes of this Act shall, subject only to any appeal or revision provided under this Act, be final.(2)No such order or decision shall be liable to be questioned in any Court of law.
