Section 37 in U.P. Urban Planning and Development Act, 1973
37. [ Finality of decision. [Substituted By UP Act No. 13 of 1975]
- [Except as provided in Section 41. every decision] of the Chairman on appeal, and subject only to any decision on appeal (if It lies and is preferred), the order of the Vice-Chairman or other officer under Section 15, or Section 27, shall be final and shall not be questioned in any Court.]
