Section 10 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
10. Finality of orders
- Save as otherwise expressly provided in this Act, every order made by an estate officer or appellate officer under this Act, shall be final and shall not be called in question in any original suit, application or execution proceeding and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any powers conferred by or under this Act
