Section 9 in Tamil Nadu Preservation of Private, Forests Act, 1949
9. Bar of suits.
- No order of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or the [committee] [Substituted for the words 'District Collector' by section 5(a) of the Tamil Nadu Preservation of Private Forests (2nd Amendment) Act, 1979 (Tamil Nadu Act 68 of 1979).] under this Act and no notification issued by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under section 6 shall be liable to be questioned in any Court of law.
