Section 58 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
58. Finality of orders passed under this Act.
(1)Any order passed by any officer, the Government or other authority or any decision of the Tribunal or the Special Appellate Tribunal under this Act in respect of matters to be determined for the purposes of this Act shall, subject only to an appeal or revision provided under this Act, be final.(2)No such order decision shall be liable to be questioned in any Court of law.
