Section 32D(6) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(6)The draft statement shall then be made final in terms of the order of the Collector or the State Government as the case may be, or in terms of the advice of the Pepsu Land Commission regarding exemption from the ceiling claimed by the landowner (if any), and published in the Official Gazette and no person shall then be entitled to question it in any court to before any authority.
