Section 13 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
13. Finality of orders.
- Save as otherwise expressly provided in this Act, every order made under this Act by the Deputy Commissioner or the Commissioner of the State of Nagaland, as the case may be, shall be final and shall not be called in question in any court and no injunction shall be granted by any court in respect of any action taken or intended to be taken in pursuance of any power conferred by or under this Act.
