Section 24 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
24. Powers of Board to decide matters finally.
(1)After making such inquiry, as it may think fit, the Board of Appeal may either direct the Authority to reconsider its proposals, or accept, modify or vary the direction or order of the Authority, and shall decide all matters arising out of such direction or order of the Authority.(2)Every decision of the Board of Appeal shall be conclusive and binding on all persons and shall not be liable to be questioned in any suit in a Civil Court.
