Section 5 in The Bihar Bakasht Disputes Settlement Act, 1947
5. Finality of orders constituting Board.
- No order of the [State] [Substituted by A.L.O.] Government [or of any officer to whom powers have been delegated under section 14] [Inserted by Section 3 of Bihar Act 4 of 1949.] appointing a Board or any person as Chairman or member of a Board shall be called in question in any manner.
