Section 301A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
301A. [ Bar of jurisdiction. [Section 301A was inserted by Maharashtra 2 of 2012, Section 28, (w.e.f. 4-8-2012).]
- Save as otherwise provided in this Act, any notice issued, order passed or direction issued under sub-section (8) of section 189 by the Chief Officer or, as the case may be, the officer nominated under sub-section (13) of section 189, shall not be questioned in any suit or other legal proceedings.]
