Section 24(2) in Punjab State Aid to Industries Act, 1935
(2)Such declaration shall be conclusive evidence of its contents, and shall not be called into question in any court by the borrower, his heirs, legal representatives or assigns, [or by any member of his family if he belongs to a Joint Hindu Family] [Inserted by Punjab Act 3 of 1940 section, 4(a).] [nor shall any right, principle or rule arising from or under the personal or customary law applicable to the said persons or any of them, nor anything contained in the [Punjab Alienation of Land Act 1900, affect the validity or effectiveness of a mortgage executed or of a declaration published under this Act, or the procedure therein provided for enforcement thereof.] [Inserted by Punjab Act 3 of 1940, section 4(b).]
