Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 37 in The Jammu and Kashmir Housing Board Act, 1976 37. Decision of Tribunal to be final. - The decision of the Tribunal on any matter referred to it under this Act shall be final and shall not be questioned in any court of law.
