Section 62(2) in Saurashtra Land Reforms Act, 1951
(2)No order of the Mamlatdar, the Collector or the Tribunal made under this Act shall be questioned in any civil or criminal court.Explanation. - For the purposes of this section a Civil Court shall include a Mamlatdars' Court constituted under the Saurashtra Mamlatdars' Courts Ordinance, 1948.
