Section 3 in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994
3. Insertion of section 121A.
- After section 121 of the principal Act, the following new section 121A shall be added, namely:-"121A. Bar of Jurisdiction. - Save as otherwise, expressly provided in this Chapter, the validity of any proceedings or orders taken or made under this Chapter shall not be called in question in any civil court or before any other authority."
