Section 50(1) in Haryana Urban Development Authority Act, 1977
(1)Save as otherwise expressly provided in the Act, every order passed or direction issued by the State Government or order passed or notice issued by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or its officer under this Act shall be final and shall not be questioned in any suit or other legal proceedings.
