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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3) in Gujarat Devasthan Inams Abolition Act, 1969

(3)The decision of the Collector subject to an appeal to the State Government under subsection (2) and the decision of the State Government under sub-section (2) shall be final and conclusive and shall not be questioned in any suit or proceeding in any court.