Section 150 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
150. Notification, orders etc., under the Act not to be questioned in Courts of Law.
- Save as otherwise expressly provided in this Act, no notification or certificate issued, order passed, decision made, proceedings, or action taken or other things done under the provisions of this Act, by the Government, the Commissioner, the Additional Commissioner or the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner shall be liable to be questioned in any court of law.
