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 1] [Entire Act] State of Uttar Pradesh - Section Section 16 in The United Provinces(Temporary) Accommodation Requisition Act, 1947 16. Orders not to be questioned in any court. - Except as provided in this Act no order made in exercise of any power conferred by or under this Act shall be called in question in any court.
