Section 8 in The Government Management of Private Estates Act, 1892
8. Exemption from jurisdiction of Courts.
- Where any Government establishment is employed in such supervision as aforesaid, the [State Government] [Substituted for "Provincial Government" by Adaptation of Law Order, 1950] shall be the sole Judge of the cost attributable to such employment, and its decision thereon shall not be questioned in any Court of Law or otherwise.
