Section 9 in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
9. Finality of orders.
- Every order made by the Commissioner and subject to the orders of the Commissioner the order made by the Collector under this Act shall be final and shall not be called in question in any original suit, application or execution proceeding and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
