Section 7A(3) in Andhra Pradesh Land Encroachment Act, 1905
(3)Notwithstanding anything in this Act, but subject to the provisions of Section 12-A, any order of eviction passed by the District Collector under sub-section (1) shall be final and shall not be questioned in any Court] [Section 7A inserted by A.P. Act 23 of 1978, w.e.f. 13-5-1980.].
