Section 18(d) in The Delhi and Ajmer Merwara Land Development Act, 1948
(d)the order of a Revenue Officer under section 16, may, within the prescribed time and in the prescribed manner, appeal to the prescribed authority, and, notwithstanding anything contained in any law to the contrary, the decision of such authority, and, where no appeal is preferred, the determination, order or statement aforesaid shall be final and shall not be called in question in any court.
