119. Certain orders under this Act not liable to be contested or set aside by civil suit. - No order -
(a)refusing to admit an application for partition, or to carry out a partition, on any of the grounds mentioned in section 11; or(b)made under section 20, section 30, Chapter V, Chapter VII, Chapter VIII, Chapter IX (except section 81), Chapter X, section 107 or section 117,shall be liable to be contested or set aside by suit in any Court, or by any means other than those expressly provided in this Act :Provided that -(i)any person claiming a greater interest in lands which were held in common tenancy between two or more estates than has been allotted to him by an order under section 84 or section 86; or(ii)any person who is aggrieved by an order made under section 88,may bring a suit in a Court of competent jurisdiction to modify or set aside such order.
