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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(2) in Ajmer Development Authority Act, 2013

(2)Save as otherwise expressly provided in this Act, an order passed or a direction given by the State Government to the Authority or an order passed or notice issued by the Authority under this Act shall be final and shall not be questioned in any suit or other legal proceeding.