Section 11 in The Bihar Bakasht Disputes Settlement Act, 1947
11. Effect of decision of Board.
- The decision of a Board shall not be subject to any appeal or revision and shall, notwithstanding anything contained in any other law, be as between the parties, conclusive evidence on the question of possession of the subject of the dispute on the date of the notification issued under section 3:Provided that any party aggrieved by the decision of the Board shall, within 3 years from the date of such decision, have a right to institute a suit in a competent Court for declaration of his title to the property comprised in such decision and for recovery of the same in so far as such relief be available without questioning the effect of the Board's decision on the question of possession of the subject of the dispute.
