Section 29 in Uttarakhand River Valley (Development and Management) Act, 2005
29. Finality of orders made under this Act.
(1)Any order passed or decision taken by the Authority or officer in respect of matters to be determined for the purposes of this Act shall, subject only to revision if any provided under this Act, be final.(2)No such order or decision shall be liable to be questioned in any court of law.
