Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Jharkhand - Subsection Section 13(1) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950 (1)No order made in exercise of any power conferred by or under this Act shall be called in question in any Court.
