Section 6(4) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(4)[ Omitted.] [[Omitted by M.P. Act No. 16 of 2008. Prior to omission it was as under :'(4) The decision of the State Government on any such appeal shall be final and shall not be called into question in any Court.']]
