Section 21(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)The declaration made under this section, [subject to the decision of the Maharashtra Revenue Tribunal in appeal under section 33, or of the State Government in revision under sub-section (2) of section 45] [These words were substituted for the portion beginning with the words 'subject to any appeal' and ending with the words 'in appeal' by Maharashtra 32 of 1965, Section 2.], shall be final and conclusive, and shall not be questioned in any suit or proceedings in any court.
