Section 15B(c) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(c)the existence and validity of any such things done, action taken, decisions given, directions issued or, as the case may be, orders passed with respect to such matters shall not be called in question in any court or tribunal or before any authority on the ground that no direction under and in accordance with sub-section (1) or sub-section (2) of section 15 was issued or for any other defect or want of appointment, form, procedure or jurisdiction.]
