Section 17(2) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
(2)No order of the Mamlatdar, the Collector, the Tribunal or the Government, made under this Act, shall be questioned in any civil or criminal court.Explanation. - For the purposes of this section a civil court shall include a Mamlatdar's Court constituted under the Saurashtra Mamlatdars' Courts Ordinance, 1948.
