Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 48 in The Gujarat Rural Housing Board Act, 1972

48. Decision of Tribunal to be final.

(1)The decision of the Tribunal on any matter referred to it under this Act shall be final and shall not be questioned in any court of law.
(2)The Tribunal shall endeavour to give its decision within six months from the date of the reference made to it.