Section 54 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
54. Finality of orders, etc., passed under this Act.
(1)Any order made, decision taken or direction issued by any authority or officer in respect of matters to be determined for the purposes of this Act, shall, subject only to appeal or revision, if any, provided under this Act, be final.(2)No such order, decision or direction shall be liable to be questioned in any court of law.
