Section 30(3) in The Delhi Development Authority Act, 1957
(3)[ The decision of [Substituted by Act 56 of 1963, w.e.f. 30.12.1963.] [the Central Government on the appeal and subject only to such decision] [Substituted by Act 38 of 1984, w.e.f. 24.2.1986.] the order under sub-section (1) or, as the case may be, the direction under sub-section (1-A), shall be final and shall not be questioned in any court.
