Section 23 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
23. Finality of award and decision of Revenue Tribunal.
- An award made by the Collector under this Act, subject to an appeal to the Maharashtra Revenue Tribunal and the decision of the Maharashtra Revenue Tribunal on the appeal under section 19 shall be final and conclusive and shall not be questioned in any suit or proceeding in any court.
