Section 18 in The Delhi and Ajmer Merwara Land Development Act, 1948
18. Appeals.-
Any person aggrieved by-(a)a determination of the Board under sub-section (4) of section 10 or section 11; or(b)the making of an entry, or the failure to make an entry, in a statement prepared under section 14; or(c)the order of the Land Development Commissioner under section 15; or(d)the order of a Revenue Officer under section 16, may, within the prescribed time and in the prescribed manner, appeal to the prescribed authority, and, notwithstanding anything contained in any law to the contrary, the decision of such authority, and, where no appeal is preferred, the determination, order or statement aforesaid shall be final and shall not be called in question in any court.
