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State of Bihar - Section

Section 13 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

13. Finality of orders.

- Every order passed by the Collector under this Act, shall, subject to any order passed in appeal under Section 16, be final, and no Civil Court shall entertain any suit or application to vary or set aside any decision or order given or passed under this Act.