Section 73AC(2) in The Bombay Land Revenue Code, 1879
(2)No order of the Collector made under section 73A or section 73AA or section 73AB shall be called in question in any civil or criminal court.Explanation. - For the purposes of this section, a civil court shall include a Mamlatdar's Court under the Mamlatdars Court Act, 1906 (Bombay II of 1906).
