Section 18 in Bihar Privileged Persons Homestead Tenancy Act, 1947
18. [ Orders under this Act to be final. [Substituted by Amendment Act 11 of 1989]
- The orders passed under this Act shall be final. Subject to the provisions of Section 21, all orders passed by the Collector in any proceeding under this Act shall be final, and no suit shall lie in any Civil Court to vary or set aside any such order except on the ground of fraud or want of jurisdiction.]
