Section 121A in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
121A. [ Bar of jurisdiction. [Section 121A inserted vide the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 6 of 1995.]
- Save as otherwise, expressly provided in this chapter, the validity of any proceedings or orders taken or made under this Chapter shall not be called in question in any Civil Court or before any other authority.] [Explanation substituted by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 6 of 1995 and again renumbered as Explanation I by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.]
