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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Rajasthan - Subsection

Section 256(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)Save as aforesaid no order passed by the State Government or by any revenue court or Officer in exercise of the powers conferred by this Act or the rules made thereunder, shall he liable to be questioned in any civil court.