Section 6 in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
6. Finality of decision of Mamlatdar and Collector.
The decision of the Mamlatdar under sub-section (4) of section 4 subject to an appeal to the Collector and the decision of the Collector on the appeal shall be final and shall not be questioned in any suit or proceedings in any court.
