Section 29(9) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(9)No order passed by the Director under sub-section (1) or sub-section (5) shall be liable to be cancelled or modified except by the Board of Revenue as aforesaid; or to be questioned in any Court of law and no order passed by the Board of Revenue under sub-section (6), (7) or (8) shall be liable to be cancelled or modified by the Government or any other authority or to be questioned in any Court of law.
