Section 124(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)No order of the Tahsildar, the Tribunal, the Manager, the Collector or the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1960.] or the State Government made under this Act shall be questioned in any civil or criminal Court.Explanation. - For the purposes of this section, a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdar's Courts Act, 1906 (Bombay II of 1906).
