Section 17 in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
17. Finality of award and decision of Maharashtra Revenue Tribunal.
- The decision of the Collector under section 4, and an award made by the Collector under section 11 of 12, subject to an appeal to the Maharashtra Revenue Tribunal, and the decision of the Maharashtra Revenue Tribunal of the appeal, shall be final and conclusive, and shall not be questioned in any suit or proceeding in any Court.
