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 48] [Entire Act] State of Tamilnadu - Subsection Section 48(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963 (2)No such order or decision shall be liable to be questioned in any Court of law.
