Section 11 in Waste Lands (Requisitioning and Utilisation) Act, 1952
11. Appeals.
(1)Any person aggrieved by an order under sub-section (4) of section 4, or by a notice under sub-section (1) of section 7, or by an order under section 8 may appeal to such authority as may be prescribed.(2)The procedure on such appeals and the period of limitation Tor such appeals shall be such as may be prescribed.(3)Any order passed on appeal by the authority referred to in sub-section (1) shall be final and shall not be called in question in any court.
