Section 21 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
21. Saving as to orders.
(1)No order made in exercise of any power conferred by or under this Act shall be called in question in any Court.(2)Where an order purports to have been made and signed by any authority in exercise of any power conferred by or under this Act, a Court shall presume, within the meaning of the Indian Evidence Act, 1872, that such order was so made by that authority.
