Section 6 in The Orissa Preservation of Private Forests Act, 1947
6. Bar of Suits.
- No order made under this Act either by the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government or by an officer authorised by them and no notification issued by the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government under Sub-section (4) of Section 3 shall be called in question in any Court of law.
