Section 43 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
43. Finality of orders.
- An order passed by the Controller under the provisions of this Part, subject to an appeal to the appellate officer, and the decision of the appellate officer on appeal, shall be final and conclusive and shall not be questioned in any suit or other proceedings before any Court or Tribunal or other authority.
