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State of Punjab - Section

Section 10 in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952

10. Bar of jurisdiction.

- Save as otherwise expressly provided in this Act, every award or order made by the Collector, Commissioner or Financial Commissioner shall be final, and no proceeding or order taken or made under this Act, shall be called in question by any court or before any officer or authority.