Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84A] [Entire Act] State of Gujarat - Subsection Section 84A(3) in The Bombay Land Revenue Code, 1879 (3)Such order not to be questioned in any Court. - An order passed under subsection (1) or under sub-section (2) shall not be questioned in any court.
