Section 18 in The Punjab Development of Damaged Areas Act, 1951
18. Jurisdiction of other court barred.
(1)No award under this Act shall be called in question in any court or in any other manner except as provided hereinafter.(2)No person shall challenge in any Court, or before the Tribunal, the amounts notified by the State Government under section 12 as the cost of a scheme and the income from it.
