Section 13 in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
13. Finality of orders.
- Save as otherwise expressly provided in this Act, every order made by an estate officer or appellate officer under this Act shall be final and shall not be called in question in any original suit, application or execution proceeding and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
