Section 12 in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
12. Finality of decision of the State Government.
- The decision of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government as to whether the conditions laid down in or under any of the provisions of this Act have been satisfied shall be final, and no suit shall be brought in any civil court to set aside or modify any order made thereunder, nor shall the same be questioned by any court of law in any proceedings whatsoever.
