Section 96 in Madras Hindu Religious and Charitable Endowments Act, 1951
96. Notifications, Orders etc., under Act not be questioned in Court of Law.
- Save as otherwise expressly provided in this Act, no notification or certificate issued, order, passed, decision made, proceedings or action taken, scheme settled, or other thing done under the provisions of this Act by the Government, the Commissioner or a Deputy Commissioner, an Area Committee, or an Assistant Commissioner, shall be liable to be questioned in any Court of Law.
