Section 16(2) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(2)No proceedings of the Lokayukta or the Upa-Lokayuktas shall be held bad for want of form and except on the ground of jurisdiction, no proceedings or decision of the Lokayukta or the Upa-Lokayuktas, shall be liable to be challenged, reviewed, quashed or called in question in any court.
