Section 91A(3) in The Rajasthan Urban Improvement Act, 1959
(3)The decision of the [Divisional Commissioner] [Substituted by Rajasthan Act 18 of 1991. dated 19-10-1991. w.e.f. 27-8-1991.] in the appeal shall be final and shall not be questioned in any court:[Provided that where any officer of the Trust threatens to remove or demolish, or otherwise cause any injury to, an erection, the person aggrieved may file an application for the adjudication of the dispute to the Divisional Commissioner within thirty days of the communication or knowledge of such threat. The decision of the Divisional Commissioner shall be final.] [Inserted by Rajasthan Act 18 of 1991. dated 19-10-1991, w.e.f. 27-8-1991.]
