Section 85(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)No order of the Mamlatdar, the Tribunal, the Collector or the [Gujarat Revenue Tribunal] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation, of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] or the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government made under this Act shall be questioned in any civil or criminal court.Explanation. - For the purposes of this section a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdars' Courts Act, 1906 (Bombay II of 1906).
