Section 10 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
10. Finality of orders.
- Save as otherwise expressly provided in this Act, every order made by a Prescribed Authority or Appellate Officer under this Act shall 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 in pursuance of any power conferred by or under this Act.
