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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(13) in The Rajasthan District Boards Act, 1954

(13)Nothing done by any member of the Board, the District Magistrate, the Judicial Officer, or the State Government in pursuance of the provisions of this section shall be questioned in any court.