Section 124(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)No order of the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.], the Tribunal, the Manager, the Collector or the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal', by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or the State Government made under this Act shall be questioned in any civil or criminal Court.Explanation. - For the purposes of this section, a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdars' Courts Act, 1906 (Bombay II of 1906).
