Section 19 in The U.P. Habitual Offenders' Restriction Act, 1952
19. Jurisdiction of Court barred.
- No appeal shall lie from an order passed in any proceeding under-(a)Section 6, or(b)Sub-section (1) or (2) of Section 8, or(c)Sections 9, 10 and 12, or(d)Section 16 for the removal of the habitual offender to the area to which his movements have been restricted or to a settlement in which he has been ordered to be placed, and the same shall be final and shall not be questioned in any court.
