Section 12 in Waste Lands (Requisitioning and Utilisation) Act, 1952
12. Bar of proceedings.
(1)Save as otherwise expressly provided in this Act, any order, decision or determination made, any notification or notice published or served, any action taken or anything done in exercise of any power conferred by or under this Act shall not be called in question in any court.(2)Where an order purports to have been made and signed by any authority in exercise of any power conferred by or under this Act, a court shall, within the meaning of the Indian Evidence Act, 1872, presume that the order was so made by that authority.
