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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(6) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(6)The award made by the Collector subject to an appeal to the Bombay Revenue Tribunal and the decision of the Bombay Revenue Tribunal on the appeal shall be final and conclusive and shall not he questioned in any suit or proceeding in any Court.